Section 16(1) in The Bihar and Orissa Nurses Registration Act, 1935
(1)Bye-laws made under sub-section (1) of Section 14 shall not come into force until six months after they have been confirmed by the [State] [Substituted by ALO] Government and published in the [Official Gazette] [Substituted by ALO for 'Gazette'.] and a notification issued by the [State] [Substituted by ALO] Government under sub-section (2) of the said section shall not come into force until six months after it has been published in the [Official Gazette] [Substituted by ALO for 'Gazette'.]
