Section 36(2) in The M.P. Extension of Laws Act, 1958
(2)For sub-section (3), substitute-"(3) The provisions of this Act, except Chapter VI, shall be in force in the Mahakoshal region and shall come into force in any other region of the State on such date as the State Government may, by notification in the Official Gazette, appoint."Section 44. - For "the Mahakoshal region" substitute "the State" and for "the Mahakoshal Co-operative Bank, Limited" substitute "the Madhya Pradesh Co-operative Bank, Limited."Section 45. - For "Mahakoshal Central Land Mortgage Bank, Limited" substitute "Madhya Pradesh Central Land Mortgage Bank, Limited."
