Section 1(2) in The Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970
(2)It shall come into force on such [date] [First day of March, 1971 (vide G. N., H. D., No. IPA. 1057/14110-V, dated 1st February, 1971).] as the State Government may, by notification in the Official Gazette, appoint.
