5. Coming into operation of enactments.- 3[
(1) Where any Central Act is not expressed to come into operation on a particular day, then it shall come into operation on the day on which it receives the assent,--
(a) in the case of a Central Act made before the commencement of the Constitution, of the Governor- General, and
(b) in the case of an Act of Parliament, of the President.] 4[
(3) Unless the contrary is expressed, a 5[ Central Act] or Regulation shall be construed as coming into operation immediately on the expiration of the day preceding its commencement.