Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(2) in The Maharashtra Lifts Act, 1939

(2)It shall come into force in the pre-Reorganisation State of Bombay such date as the State Government may, by notification in the Official Gazette, appoint; and in that part of the State of Maharashtra to which it is extended by the Bombay Lifts (Extension) Act, 1957, it shall come into force on such other date as the State Government may be like notification published in the like manner, appoint).