(1)This Act may be called the Maharashtra Fisheries Act, 1960.(2)It extends to the whole of the State of Maharashtra.(3)It shall come into force on such [date] [1st day of December 1961 (vide G. N., A. & F. D. No. FST. 1457/32979-G, dated 28th October, 1961).] as the State Government may, by notification in the Official Gazette, appoint.
