Section 1(3) in The Punjab Regulation of Accounts Act, 1930
(3)It shall come into force on such [date as the] [It came into force on 1st July, 1931 vide Punjab Government Notification No. 1871-Judl., dated 17.6.1931, published in Punjab Gazette, 1931, Part I, P. 657.] [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification, appoint in this behalf :Provided that this date shall not be earlier than six months or later than one year after the date of final publication of the rules made under section 6.
