Section 1(3) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
(3)It shall come into force on such [date] [The Act enforced w.e.f. 1.9.1971, vide Not. No.2-45/71-jails (Sectt.), dated 17.8.1971, published in R.H.P.Extra., dated 23.8.1971, p. 1120.] as the Government may, by notification, in the Official Gazette, appoint.
