Section 1(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(3)It shall come into force in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, Schedule, clause 3(c).] at once. It shall come into force in any other area in the Bombay Metropolitan Region on such date as the State Government may, by notification in the Official Gazette, appoint: and different dates may be appointed for different areas.
