Section 1(3) in The Jharkhand Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the commencement of that provision.
