Section 4A in The Gujarat State Famine Relief Fund Act, 1958
4A. [ Transfer of securities, etc. on or after 1st May, 1960. [This section was inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
- Such of the securities (including cash balances, if any) mentioned in section 4 as may be determined under subsection (2) of section 51 of the Bombay Re-organisation Act, 1960, shall be held in, or transferred to, the name of such officer as the State Government may specify].
