(3)It shall come into force on such date, [as the [State Government] [Came into force w.e.f. 1.7.1950 vide Notification F.49(1) S.R/50, dated 20.6.1950, published in Part I of the Rajasthan Gazette 29, dated 1.7.1950.] may by Notification in the [Official Gazette] [Substituted by Rajasthan, Act 38 of 1957.] appoint in that behalf.
