Section 1(3) in The Air (Prevention And Control Of Pollution) Act, 1981
(3)[ It shall come into force on such date] [ Brought into force on 16.5.1981 vide G.S.R. 351(E), dated 15.5.1981, published in the Gazette of India, Ext., Pt.II, Section 3(i), P.944.] as the Central Government may, by notification in the Official Gazette, appoint.
