(a)[ "appointed day",- [Clause (a) was substituted for the original clause by Maharashtra 28 of 1979, Section 2.](i)in relation to the provisions of sub-section (2) of section 1, sections 21 to 31, 33, 34, 38 and 39 means the 3rd July 1975 [being the date on which those provisions were brought into force under a notification issued under sub-section (2) of section 1]; and(ii)in relation to any other provision of this Act, means the day on which that provision comes into force under a notification issued under sub-section (2) of Section 1;]
