Section 1(3) in The Rajasthan Indian Medicine Act, 1953
(3)It shall come into force on such [date] [Came into force with effect from 15-5-1954 vide Medical and Health Department Notification No. F. (b) M.H./53. dated 13-5-1954. published in the Rajasthan Gazette. Part I-B. dated 22-5-1954.] as the State Government may, by notification in the Rajasthan Gazette, appoint.For Statement of objects and reasons, see Rajasthan Gazette, Part III, dated 11-10-1952.
