Section 1(3) in The Bengal Electricity Duty Act, 1935
(3)It shall come into force on such date as the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may by notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.], appoint [* * * *] [Words 'and shall continue in force for three years only' repelled by Bengal Act 4 of 1938.].
