Section 4(3) in The Bombay Trade Disputes Conciliation Act, 1934
(3)This Act shall apply, in the first instance, to the textile trade or industry. The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Laws Order in Council.] direct that the provisions of this Act shall apply to such other trade or industry and in such area as may be specified in the notification.
