Section 1(3) in The M.P. Vanijyik Kar Adhiniyam, 1994
(3)[ It shall come into force on such [date] [Substituted by MP Vanijya Kar (Amendment) Act, 1995 w.e.f. 1-4-95.] as the State Government may by notification in the Official Gazette appoint and different dates may be appointed for different provisions of the Act.]
