Section 1(3) in The Eastern Frontier Rifles (West Bengal Battalion) Act, 1920
(3)It shall come into force on such day as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], direct.
