(1)This section and section 3 extend to the whole of India except Part B States.(2)The rest of this Act extends in the first instance only to [Bombay, Uttar Pradesh , Punjab, the Central , Provinces , Assam , Delhi and Ajmer-Merwara.] [Substituted by the A.O.1948, for original words.](3)But any State Government may, from time to time, by notification in the Official Gazette, extend the rest of this Act to the whole or any part of the territories under its administration.
