(1)This Act may be called the Bombay Money-lenders Act, 1946.(2)[ It extends to the whole of the [State of Maharashtra.] [Sub-section (2) was substituted for the original by Bombay 50 of 1959, Section 4(b)(i).]](3)It shall come into force [in the pre-Reorganisation State of Bombay] [These words were inserted by Bombay 50 of 1959, Section 4(b)(ii).] on such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, [appoint in this behalf and in that part of the State of Bombay to which it is extended by the Bombay Money-lenders (Unification and Amendment) Act, 1959, it hall come into force on such other date as the State Government may, by notification published in the like manner; appoint in this behalf.] [This portion was substituted for the words 'appoint in this behalf' by Bombay 50 of 1959, Section 4(b)(ii).]
