Section 1(3) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(3)They shall come into force on such date as the Government may, by notification in the Gazette appoint, and different dates may be appointed for different provisions of the Scheme :Provided that the provisions relating to payment of pension shall be deemed to have come into force on such date as may be appointed by the Government by Notification in the official Gazette for bringing into force of the Act under section 1 (3) of the Assam Handicraft Artisans Welfare Fund Act, 1998.
