5. Coming into operation of Bombay Acts [or Maharashtra Acts] [These words were Inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
- [(1) Where any Bombay Act [or Maharashtra Act] [This sub-section was substituted for the original sub-section by the Adaptation of Laws Order, 1950.] is not expressed to come into operation on a particular day, then, -(i)in the case of a Bombay Act made before the commencement of the Constitution, it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor-General or His Majesty, as the case may require, is first published in the Official Gazette and, if it is an Act of the Governor, on the day on which it is first published as an Act in the Official Gazette;(ii)in the case of a Bombay Act [or Maharashtra Act] [These words were inserted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the Official Gazette].(2)Unless the contrary is expressed, a Bombay Act [or Maharashtra Act] [These words were inserted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] be construed as coming into operation immediately on the expiration of the day preceding its commencement.
