Section 3 in The Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973
3.
[The amendments made by 5.3 of this Act have been incorporated in the Bombay Prohibition Act, 1949, the Bombay Opium Smoking Act, 1936 and the Bombay Drugs Control Act, 1959]NotificationG. N. H. D., No. EST. 0172/I/III, dated 14th January, 1974 (M. G., Part 4-B, page 215) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973 (Maharashtra 52 of 1973), the Government of Maharashtra hereby appoints the 14th day of January 1974 to be the date on which the said Act shall come into force.
