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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Bengal Presidency - Subsection

Section 1(3) in Bengal Medical Act, 1914

(3)It shall come into force on the day on which it is published in the [Official Gazette] after having received the assent of the Governor General:Provided that section 29, section 30 and section 31 shall not come into force until a date to be appointed in this behalf by the [State Government] by notification in the [Official Gazette].