(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 in respect of the pre-Reorganisation State of Bombay and in that part of the State of Bombay to which it is extended by the Gas Companies Act, 1863 and the Bombay Gas Supply Act, 1939 (Extension) Act, 1958, it shall come into force on such other date as that Government may, by notification, published in like manner appoint] [This portion was substituted for the word 'appoint' by Bombay 51 of 1958, Section 4(1).].
