(4)The State Government may, by notification in the Official Gazette, direct that the remaining provisions of this Act shall come into force on such date and in such area as may be specified in the notification:Provided that on the date of commencement of the Bombay Anatomy (Extension and Amendment) Act, 1959 the remaining provisions of this Act shall come into force in those local areas in the Vidarbha region, Hyderabad area and Saurashtra area of the State of Bombay in which the provisions of the Madhya Pradesh Anatomy Act, 1954, the Hyderabad Pathology and Anatomy Act, 1955 or, as the case may be, the Saurashtra Anatomy Act, 1955 were brought into force before such commencement.
