- The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the words 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950.] may make bye-laws consistent with this Act for more effectually carrying out the objects thereof and for the preservation of order, and may, from time to time, repeal, alter or amend any such by-law.
