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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(4) in The Bombay Forward Contracts Control Act, 1947

(4)The Provincial Government may also by notification in the Official Gazette direct that Section 4, 5 or 7 shall come into force 'in the whole of the Province of Bombay or such part thereof and on such date and in its application to such goods as may be specified in the notification.