Section 1(3) in United Provinces Medical Act, 1917
(3)[Sections 30] [Section 30 was brought into force from Jan 1, 1919, see not, no, 165/V-19, d. April, 2,1918 in Gaz., 1918, Pt. I, p. 289 and sec. 32 from Sept. 19, 1941, see not. no. N-161/V-601, dated September 19, 1941, in Gaz, 1941, Pt. I, p.442.] and 32 shall not come into force until a date to be appointed in this behalf by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government), which had been Substituted by the A. O. 1937 for (L. G.).] by notification in the [Official Gazette.] [Substituted for 'Gazette' by A. O. 1937.]
