(2)Save as otherwise provided, this section and section 6 shall come into force at once, section 5 shall be deemed to have come into force retrospectively from the 1st day of April, 2012, and the remaining provisions of this Act shall come into force on such date, or shall be deemed to have come into force on such date, as the State Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different provisions of this Act.
