Section 1(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)It shall come into force on such [date] [The Act came in to force w.e.f. 15-11-197.9 vide Not. No. 7-41/79-11 Co-op(s)-II dated 14-11-1979 published in R.H.p. Extra dated 19-11-1979 p. 2511.] as the State Government may, by notification in the Official Gazette, appoint.
