(1)Where any Act to which this chapter applies is not expressed to come into operation on a particular day then it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor General or His Majesty, as the case may require, is first published in the Official Gazette and if it is an Act of the Governor, on the day on which it is first published as an Act in the Official Gazette.(2)In every such Act the date of such publication as aforesaid shall be printed either above or below the title of the Act and shall form part of the Act.
