Section 5 in The Gujarat General Clauses Act, 1904
5. Coming in to operation of Bombay Act [or Gujarat Acts].
- [(1) Where any Bombay Act [or Gujarat Act] [Sub-section (1) was substituted for the original by the Adaptation of Laws order, 1950.] is not expressed to come into operation on a particular day, then,(i)in the case of a Bombay Act made before the commencement of the Constitution, it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor General or his Majesty, as the case may require, is first published in Official Gazette and, if it is an Act of the Governor, on the day on which it is first published as an Act in the Official Gazette-,(ii)in the case of a Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the Official Gazette.](2)Unless the contrary is expressed, a Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall be construed as coming into operation immediately on the expiration of the Day preceding in commencement.
