. - It extends to the territories [which, immediately before the 1st November, 1956, were comprised in the States of Punjab and Delhi] [Substituted for the words 'constituting the States of Punjab and Delhi' by Adaptation of Laws (No. 2) Order, 1956.], but not so as to alter the effect of any regulations made for any parts of the said territories under the [Statute 33, Vict., cap. 3, section 1] [Repealed by the Government of India Act, 1919.]; and it shall come into force on the first day of June, 1872.
