Section 1(3) in The Rajasthan Motor Vehicles Taxation Act, 1951
(3)It shall come in to force on such [date] [Came into force w.e.f. 3-4-51 by Notification D/499/Home/51, dated 3-4-51.] as the [State Government] [Substituted by Rajasthan Act No. 27 of 1957.] may, by notification in the Official Gazette, appoint.
