(a)"appointed day",—(i)in relation to the provisions of sub-section (2) of section 1, sections 21 to 31, 33, 34, 38 and 39, means the 3rd July 1975 being the date on which those provisions were brought into force under a notification issued under sub-section (2) of section 1; and(ii)in relation to any other provision of this Act, means the day on which that provision comes into force under a notification issued under sub-section ( 2 ) of section 1;
