Section 1(2) in Himachal Pradesh Societies Registration Act, 2006
(2)It shall come into force on such [date] [Act come into force w.e.f. 26th October, 2006 vide Notification No. Co-op-A(2)- 2/99-(S)-II, dated 25th November, 2006 published in R.H.P. Extra., dated 11.12.2006, p. 8060.] as the State Government may, by notification in the Official Gazette, appoint.
