(1)This Act may be called the Bombay Primary Education Act, 1947.(2)[ It extends to the whole of the State of Gujarat.] [This sub-section was substituted by Gujarat 13 of 1963, section 2(i).](3)It shall come into force on such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint:[Provided that in the areas to which this Act is extended by the Bombay Primary Education (Gujarat Extension and Amendment) Act, 1963 (Gujarat XIII of 1963), this Act and the rules made thereunder shall come into force on the date on which the Bombay Primary Education (Gujarat Extension and Amendment) Act, 1963 (Gujarat XIII of 1963), comes into force.] [This proviso was added by Gujarat 13 of 1963, section 2(ii).]
