Section 1(2) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(2)It shall come into force on such [date] [Came into force with effect from 1-6-52 vide Notifications No.F. 2(5) Ag. 51, dated 16-5-52-Published in the Rajasthan Gazette, No. 50, Part 1, p. 175, dated 24-5-52.] and in such parts of [the State of Rajasthan] [Substituted by section 4 of the Rajasthan Act No.27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.57.] as the [State Government] [Substituted by section 4 of the Rajasthan Act No.27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.57.] may from time to time, by notification in the [Official Gazette] [Substituted by section 4 of the Rajasthan Act No.27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.57.] direct.
