- Section 1 shall come into force at once. The rest of the Act, or any provision thereof, shall come into force in any area on 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, [specify :Provided that, on the commencement of the Bombay Children (Extension and Amendment) Act, 1963, all the provisions of this Act (except Parts V and VII hereof) shall also come into force in each of the areas in which the Central Provinces and Bear Children Act, 1928, or the Hyderabad Children Act, 1951. was in force immediately before such commencement.] [This portion was substituted for the word 'specify' by Maharashtra 38 of 1963, Section 5.]
