Section 2 in Tamil Nadu Medical Registration Act, 1914
2. Commencement of Act.
- The provisions of section 4 shall come into force on such [date] [The provisions of section 4 came into force on the 1st June 1916.] as the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may notify in this behalf, the rest of this Act shall come into force at once.
