Section 1 in The Bombay Forward Contracts Control Act, 1947
1. Short title, extent and operation.
(1)This Act may be called the Bombay Forward Contracts Control Act 1947.(2)This section shall come into force at once.(3)The Provincial Government may by notification in the Official Gazette direct that all the remaining sections other than Sections 4, 5 and 7 shall come into force in the whole of the Province of Bombay or such part thereof and on such date and in their application to such goods as may be specified in the notification.(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.
