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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(2) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

(2)It shall come into force with effect from such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint.