Section 1(2) in The Sadar And Subdivisional Hospitals Act, 1955
(2)It shall come into [force] [The Act was brought into force with effect from the 15th July, 1956, vide Notification No. Medl./5233/IH-24/56., dated the 5th July, 1956, published in the Calcutta Gazette, dated the 12th July, 1956, Part I, page 2681.] on such date as the State Government may, by notification in the Official Gazette, appoint.
