Section 1(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(3)It shall [come into force on such date] [W.e.f. 15-2-2000, vide Notification No. 1-3 13-97-XV-1, dated 15 2 2000, published in M.P Rajpatra (Asadharan), dated 15-2-2000.] as the State Government may, by notification, appoint.
