(1)Except where it is otherwise provided in this Act, this Act extends to the [Bombay area of the State of Gujarat] [These words were substituted for the word's 'pre-Reorganisation State of Bombay, excluding the transferred territories' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](2)It shall come into force on the 1st day of April 1932.[* * * *] [Sub-section (3) was deleted by Bombay 23 of 1948, section 11.]
