Section 3 in C. P. and Berar General Clauses Act, 1914
3. Coming into operation of [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.].
- [(1) Where any Madhya Pradesh Act is not expressed to come into force on a particular day, then,-(a)in the case of a Madhya Pradesh Act made before the commencement of the Constitution, it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor-General or His Majesty, as the case may require, is first published in the Official Gazette, and, if it is an Act of the Governor, on the day on which it is first published as an Act in the Official Gazette;(b)in the case of a Madhya Pradesh Act made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the Official Gazette.](2)Unless the contrary is expressed, a [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.] shall be construed as coming into operation immediately on the expression of the day preceding its commencement.
