Section 3 in Himachal Pradesh General Clauses Act, 1968
3. [ Coming into operation of enactments. [Substituted vide H.P. Act No. 18 of 1971.]
- Where any Himachal Pradesh Act is not expressed to come into operation on a particular day, then it shall come into operation on the day on which the assent thereto of the Governor or the President of India, as the case may require, is first published in the Official Gazette.]
