(1)This Act may be called the Banking Companies (Legal Practitioners' Clients' Accounts) Act, 1949 .(2)2 It extends to the whole of India.](3)It shall come into force in the Presidency- town of Bombay at once, and in the rest of the State of Maharashtra] or any part thereof or in any other State or in any part of such State] on such date or dates as the Central Government may, by notification in the Official Gazette, appoint.
