Section 68(3) in The M.P. Extension of Laws Act, 1958
(3)It shall be in force in all such areas of Madhya Pradesh in which it was in force immediately before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) and shall come into force in such other areas and on such dates as the State Government may, by notification in the Official Gazette, direct in this behalf :Provided that nothing contained in this Act shall apply to any area in which the Madhya Bharat Goshala Act, 1953 (4 of 1953) is in force."Section 5. - To sub-section (1), add the following proviso, namely :-"Provided that where a maintainer makes any collections in the name of a Goshala registered under the Madhya Bharat Goshala Act, 1953 (4 of 1953) he shall pay all such collections to the trustee of Goshala in accordance with the provisions of the said Act."
