(1A)[ The power to make rules or orders under clauses (w), [[(wa) and (x)] [This sub-section was inserted by Bombay 34 of 1959, section 17(2).] of sub-section (1)] shall in the first instance have effect only in relation to the [State of Gujarat] [These words were substituted for the words 'area of the pre-Reorganization State of Bombay, excluding the transferred territories' by the Gujarat Adaptation of Laws (State and Concurrent Subject) Order, 1960.]; but the State Government may by notification in the Official Gazette provide that such power under any or all of those clauses, shall also have effect from such date as may be specified in the notification, in any other area of the State.]
