Section 1 in The Bihar and Orissa Medical Act, 1916
1. Short title, local extent and commencement.
(1)This Act may be called the Bihar and Orissa Medical Act, 1916;(2)It extends to the whole of the [State] [Substituted by A. L. O.] of Bihar [* * *] [The Words 'and Orissa' repealed by the A.O.]; and(3)It shall come into force on the [day] [The Act was published in the Bihar and Orissa Gazette of the 19th January, 1916.] on which it is published in the [Official Gazette] [Substituted by the A.O. for the words 'Bihar and Orissa Gazette'.] after having received the assent of the [Governor-General] [The expression 'Governor-General' shall stand unmodified.]:[Provided that Section 29, Section 30 and Section 31 shall not come into force until a date] [For a notification appointing the 1st day of January 1918 as the date on which Sections 29, 30 and 31 came into force, vide B.O. R.O. Volume I, Part VII.] to be appointed in this behalf by the [State] [Substituted by A. L. O.] Government by [Notification] [Substituted by A.L.O.] in the [Official Gazette] [Substituted by the A.O. for the words 'Bihar and Orissa Gazette'.],
