(3)This section shall come into force at once. The remaining provisions of this Act shall come into [force] [[The following provisions of this Act came into force:- (a) certain sections on the 1st July, 1961, in Calculta. Howrah and certain other places of Howrah and 24-Parganas. Vide notification No. 1955 S.WAH-15/ 60, dated the 22nd June, 1961; published in the Cakusta Gazette. Extraordinary of 1961, POP 1, pages 1607-1608.(b)all the provisions, except ss. 9, 10, 20, 34 and 45, on the 14th February, 1963 in the Sealdah Government Railway Police District. Vide notification No. 284- S.WAH 43/61. dated the 8th February, 1963, published in the Calcutta Gazette. Extraordinary, of 1963. Part 1, page 379.(c)Section 34 From the 1st April 1963, in Calcutta, Municipality of Howrah, Police Stations of Bally, etc. in the district of Howrah, Police Stations of Baranogore. etc. in the district of 24-Parganas and the Sealdah Government Railway Police. Vide notification No. 479-S.W./4A 4/63, dated the 15th March, 1963,.]] in such area or areas and on such date or dates as the State Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of this Act or for different areas.
