Section 3 in The Bombay Prevention Of Begging Act, 1959
3. It shall come into force on such date [Substituted by G.S.R. 638, dated 2nd June, 1960.] [as the Chief Commissioner may by notification in the Delhi Gazette, appoint.] [Came into force on 1-3-1961, vide Notification No. F. 1 (185)/60-DSW(1), dated 10th February, 1961, published in the Delhi Gazette, Extra., dated 23rd February, 1961.]
