2. Commencement. - Section 1 shall come into force at once. The rest of the Act, or any provision thereof, shall come into force in any area on such date as the [State] Government may, by notification in the Official Gazette, [specify :
Provided that, on the commencement of the Bombay Children (Extension and Amendment) Act, 1963, all the provisions of this Act (except Parts V and VII hereof) shall also come into force in each of the areas in which the Central Provinces and Bear Children Act, 1928, or the Hyderabad Children Act, 1951. was in force immediately before such commencement.]
