Section 1(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(3)It shall come into force on such date as the State Government may, by notification in the Uttarakhand Gazette, appoint in this behalf:Provided that while appointing such date, the State Government may declare that any provisions to be specified in the declaration shall not come into force from the date so appointed and in that case such provision shall come into force from such date or dates as the State Government may similarly appoint in that behalf.
