Section 1 in The Bengal Suppression Of Immoral Traffic Act, 1933
1. Short title, extent and commencement.
(1)This Act may be called the Bengal Suppression of Immoral Traffic Act, 1933.(2)It extends to the whole of [West Bengal] [Words substituted for the word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.].(3)This section shall come into force at once and the remaining provisions of this Act, in whole or in part, shall come into force in such areas and on such dates as the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.], specify and for this purpose different dates may be specified for different provisions of this Act and for different areas.
