6. Printing of date on which Act is published after having received the assent of the Governor, Governor-General, or His Majesty as the case may require.
- In this Act. and in every Bombay Act [or Maharashtra Act] [These words were inserted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], made after the commencement of this Act, the date of such publication as is mentioned in section 5, sub-section (1), shall be printed above the title of the Act, and shall form part of the Act.
