(1) Where any Rajasthan law made after the [first day of November, 1956] [Substituted by section 4 of Rajasthan Act No. 45 of 1957, published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 24.12.1957.] is not expressed to come into operation on a particular day, then it shall come into operation(a)If it is an Act of the State Legislative Assembly, on the day on which the assent thereto of the [Governor] [Substituted by section 4, Rajasthan Act No 45 of 1957, published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 24.12.1957.] or the President, as the case may require, is first published in the Rajasthan Gazette, and(b)If it is an Act or Ordinance of the [Governor] [Substituted by section 4, Rajasthan Act No 45 of 1957, published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 24.12.1957.] or the President, on the day on which it is first published as such Act or Ordinance in the Rajasthan Gazette.(2)Unless the contrary is expressed, a Rajasthan Law shall be construed as coming into operation immediately on the expiration of the day preceding its commencement.
