Section 1(3) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(3)Commencement. - This section shall come into force at once and the remaining provisions of this Act shall [come into force in] [The Act came into force on the 1st January, 1937 in specified areas, see Commerce and Industry Department Notification No. 2604-2130 XIII, and No. 2605-2130-XIII both dated the 26th October, 1936, published at p. 1021, Part 1, of the Central Provinces Gazette, dated the 6th November, 1936.] such local area and on such date as the State Government may, by notification, direct.
