Section 1(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)These rules shall come into force on such [date] [These rules except rules 24 and 27 came into force on 1st April, 1968 (Vide G. N., I. & L. D., No. B.C.A. 1167/140551 (ii) Lab-II, dated 28th March, 1968).] as the State Government may appoint in this behalf; and different dates may be appointed for different areas or different provisions of these rules.
