(3)The power to make rules under this Act shall be subject to the condition of previous publication.]NotificationsThe Bombay Gas (Fixation Of Price Limit) Rules, 1967G. N. J. & L. D., No. GCS.1167/48190-Elec.II,dated 29th August, 1967 (M. G., Part IV-B, pages 2135) - In exercise of the powers conferred by section 6 of the Bombay Gas Supply Act, 1939 (Bombay IX of 1939),and of all other powers enabling it in that behalf in accordance with the recommendations of the Advisory Committee constituted under Government Resolution, Industries and Labour Department, No GCS. 1066/49888-Elec. II, dated the 6th September, 1966 and in supersession of all rules issued in this behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of section 11 of the said Act, namely :-
