(3)[ It shall come into force on such date as the Government may, by notification in the Gazette, appoint and different dates may be appointed for different provisions of this Act.] [All the provisions of the Act except section 12(1), (2) and (3) and sections 21 to 31 came into force on 1st June 1959 as per Notification No. ED(C.SPL) 21564/59/EHD dated 27th May 1959, published in Gazette Extraordinary dated 27th May 1959, Act 35 of 1960 substituted new sections for sections 11 and 12 with effect from 27th December 1960.]
