Section 1(3) in The Maharashtra Cinemas (Regulation) Act, 1953
(3)It shall come into force [in the pre-Reorganisation State of Bombay] [These words were inserted by Maharashtra 12 of 1960, Section 4.(ii).] on such date as the State Government may, by notification in the Official Gazette, [appoint; and in the remaining part of the State of Maharashtra it shall come into force on the commencement of the Bombay Cinemas (Regulation) (Extension and Amendment) Act, 1960] [This portion was substituted for the word 'appoint', by Maharashtra 12 of 1960.].
