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

State of Gujarat - Subsection

Section 7(3) in The Bombay Forward Contracts Control Act, 1947

(3)Bye-laws or any addition to, variation or rescission of bye-laws made under sub-section (1) shall be subject to the condition of previous publication:Provided that the Provincial Government may, in the interest of the trade or in public interest, dispense with the condition of previous publication.