Section 1(3) in The Maharashtra Medical Practitioners Act, 1961
(3)The whole Act (except Chapter VI there of) shall come into force on such [date] [23rd day of October 1961, vide G. N., U.D. & P.H.D., No. MMP. 1061-(a)/Unification, dated 21st October, 1961.] as the State Government may, by notification in the Official Gazette, appoint; and Chapter VI shall come into force on such other dates [being a subsequent date] [1st day of November 1966, vide G.N., U.D. & P.H.D., No. MMP. 1164/51495-H, dated 1st September, 1966.] as that Government, by like notification, appoints.
