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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Gujarat General Clauses Act, 1904

(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.