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Bombay Presidency - Section

Section 10 in The Bombay Gas Supply Act, 1939

10. Extension of the Act to persons manufacturing or supplying gas.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette extend the provisions of this Act to any person who manufactures or supplies gas in any area within the [State of Bombay] [These words were substituted for the words 'Pre-Reorganisation State of Bombay, excluding the transferred territories' by Born 51 of 1958, Section 4(1).].