Section 1A(2) in The Bombay Secondary School Certificate Examination Act, 1948
(2)[ (a)] [Sub-section (2) was relettered as clause (a) of that sub-section and clause (b) was inserted by the Bombay S.S.C. Examination Board (Reconstitution) Order,1959.] This section, sections 2 to 33 and section 35 shall come into force at once. [State] [The This word was substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may by notification direct that section 34 shall come into force on such date as may be specified in the notification.[***] [Clause (b) deleted by Gujarat 6 of 1969, dated 11th April, 1969.]
