(2)On receipt of the communication under sub-section (1) the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after making, such inquiry as it thinks fit, by notification in the Official Gazette, declare that the provisions of [Section 41] [These words and figures were substituted for the words 'the remaining sections of this Chapter' by Gujarat 6 of 1973, section 41 (2).] shall come into force on such date as may be specified in the notification.[* * * * *] [This Explanation was deleted by Gujarat 6 of 1973, section 41 (3).]
