(1)Where any Pepsu Act passed after the commencement of this Act is not expressed to come into force on a particular day, then it shall come into force on the day on which the assent of the Rajpramukh or the President as the case may be is first published in the Official Gazette.(2)Unless the contrary intention is expressed, an Ordinance promulgated under article 213, read with article 238 of the Constitution shall come into force on the date on which it is promulgated.(3)Unless the contrary intention is expressed every Pepsu Act and every such Ordinance shall be construed as coming into force immediately on the expiration of the day proceeding its commencement.
