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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(5) in The Bombay Money Lenders Act, 1946

(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [Sub-section (4) was substituted for the original by Gujarat 44 of 1963, section 8 (2).]