Section 1(3) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(3)This Act shall be deemed to have come into force only in Greater Bombay and Thane District on the 29th June 1981. It shall come into force in any other area of the State on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf for that area, and different dates may be appointed for different areas and for different provisions of this Act.
