Section 2(2) in The Gujarat Industrial Relations Act, 1946
(2)[ (a) It shall come into force on such date as the [State] [Sub-section (2) was renumbered as (2) (a) and clause (b) was inserted, by Gujarat 20 of 1961, section 3(b).] Government may by notification in the Official Gazette, specify.(b)[ in those [areas of the State of Gujarat to which it is extended by the Bombay Industrial Relations (Gujarat Extension and Amendment) Act, 1961, (Gujarat XX of 1961.)] [Sub-section (2) was renumbered as (2) (a) and clause (b) was inserted, by Gujarat 20 of 1961, section 3(b).] it shall come into force on such other date as the State Government may by notification in the Official Gazette, specify.]
