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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4) in The Bombay Forward Contracts Control Act, 1947

(4)Bye-laws or any addition to, or variation or rescission of bye-laws made under this section shall be published in the Official Gazette and shall be deemed to have been made by the recognised association.