Section 1 in The Industrial Disputes (Rajasthan Amendment) Act, 1958
1. Short title and commencement.
(1)The Act may be called the Industrial Disputes (Rajasthan Amendment) Act, 1958.(2)It shall come into force on such [date] [Came into force with effect from 1-7-1960 vide Notification dated 24-6- 1960.] as the State Government may, by notification in the Official Gazette, appoint.
