Section 1(3) in The Maharashtra Medical and Dental Colleges Admissions (Regulation and Abolition of All India Quota) Act, 2003
(3)It shall come into force on such [date] [12th April, 2003 vide G.N., Medical Education and Drugs Department, No. MED 1033/C.R.-98/2003/Edu-1, dated the 12th April 2003. ] as the State Government may, by notification in the Official Gazette, appoint.
