5. [ Commencement of future Acts.] [Substituted for the original section by the Adaptation Order of 1937.]
- [(1) Where any Act to which this Chapter applies is not expressed to come into operation, on a particular day, then, it shall come into operation, on the day on which the assent thereto of the Governor, the Governor-General or the President, as the case may require, is first published in the Official Gazette.] [Substituted for sub-section (1) by the Adaptation (Amendment) Order of 1950.](2)In every such Act, the date of such publication as aforesaid shall be printed either above or below the title of the Act and shall form part of the Act.
