Section 1(3) in Puducherry School Education Act, 1987
(3)[ It shall come into force on such date as the Administrator may, by notification, appoint and different dates may be appointed for different provisions of this Act and reference to the commencement of this Act in relation to any provision thereof shall be construed as a reference to the date on which that provision comes into force.] [Sections 1, 2, 3 and 49 of the Act came into force w.e.f 22.6.1989 vide Notification published in EG Pt. I No. 28, dated 29.7.1989.]
