Section 1(3) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(3)This section shall be deemed to have come into force on and from 26th December, 2010 and other provisions of this Act shall come into force on such date as the Government may, by notification, appoint and different dates may be appointed for different provisions, in or in relation to, different-(a)districts in the State; and(b)format of the application form -and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision in such districts, or in relation to such format of the application form.
