Section 4(2) in The Maharashtra Relief Undertakings (Special Provisions) Act, 1958
(2)A notification under sub-section (1) shall have effect from such date not being earlier than the date referred to in sub-section (1) of section 3, as may be specified therein, and the provisions of section 21 of the Bombay General Clauses Act, 1904, shall apply to the power to issue such notification.
