Section 1(3) in Gujarat Primary Education Act, 1947
(3)It shall come into force on such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint:[Provided that in the areas to which this Act is extended by the Bombay Primary Education (Gujarat Extension and Amendment) Act, 1963 (Gujarat XIII of 1963), this Act and the rules made thereunder shall come into force on the date on which the Bombay Primary Education (Gujarat Extension and Amendment) Act, 1963 (Gujarat XIII of 1963), comes into force.] [This proviso was added by Gujarat 13 of 1963, section 2(ii).]
