(3)It shall come into force on such date 5as the Central Government may, by notification in the Official Gazette, appoint in this behalf.[1-A. Securities to which this Act applies. [Inserted by the Public Debt (Amendment) Act the following enactments are, subject to a saving clause, repeated, namely, (1) the Madhya Bharat Public Debt Act 1953 (2) the Mysore Public Act act, 1953 (3) the Saurashtra Public Debt Act, 1953; and (4) the Travancore-Cochin Public Act, 1954]- This Act applies to Government securities created and issued whether before or after the commencement of this Act by the Central Government or a State Government [***]]
