Section 2(2) in The Maharashtra Industrial Relations Act, 1946
(2)It shall come into force on such date as the State Government may by notification in the Official Gazette specify:Provided that, on the commencement of the Bombay Industrial Relations (Extension and Amendment) Act, 1964, this Act shall come into force in those areas of the Vidarbha area of the State in which immediately before such commencement the Central Provinces and Berar Industrial Disputes Settlement Act, 1947, was in force.
