6. Coming into operation of Bengal Acts or West Bengal Acts
(1)Where any Bengal Act or West Bengal Act is not expressed to come into operation on a particular day,(a)in the case of a Bengal Act or West Bengal Act made before the commencement of the Constitution, it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor General or His Majesty, as the case may require, is first published in the Official Gazette, and if it is an Act of the Governor of Bengal, on the day on which it is first published as an Act in the Official Gazette;(b)in the case of a West Bengal Act made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the Official Gazette.(2)Unless the contrary is expressed, a Bengal Act or West Bengal Act shall be construed as coming into operation immediately on the expiration of the day preceding its commencement.
