Section 1(3) in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
(3)It shall come into force on such [date] [29th January 2004 vide G.N. General Administration Department, No. BCC 2001/107/C.R.No. 64/2001/16-B, dated the 29th January 2004.] as the State Government may, by notification in the Official Gazette, appoint.
