Section 1(3) in Terminal Tax on Railway Passengers Act, 1956
(3)It shall come into force on such [date] [1st April, 1957, vide notification No. S.R.O. 867, dated 8th March, 1957, see Gazette of India, Extraordinary, Part II, section 3.] as the Central Government may, by notification in the Official Gazette, appoint.
