(1)This Act may be called the Indian Naval Armament Act, 1923.(2)[ It extends to the whole of India except Part B States.] [Substituted by the A.O. 1950 for the former sub-section.](3)It shall come into force on such date [as the Central Government may, by notification in the official Gazette] [This Act was brought into force on 10th November, 1923, see Gazette of India, 1923, Part I, page 1617.], appoint.
