Section 1(3) in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.
(3)It shall come into [force on such date] [This Act came into force w.e.f. 1.5.2003 vide Health & Family Welfare Department Notification No. HF/0/PHP/211/0-1/2002, dated 26.3.2003, published in the Kolkata Gazette, Extraordinary, Part I, dated 4.4.2003.] as the State Government may, by notification in the Official Gazette, appoint.
