(1)This Act may be called the Bengal Medical Act, 1914;(2)It extends to the whole of [West Bengal]; and(3)It shall come into force on the day on which it is published in the [Official Gazette] after having received the assent of the Governor General:Provided that section 29, section 30 and section 31 shall not come into force until a date to be appointed in this behalf by the [State Government] by notification in the [Official Gazette].
