Section 4(5) in The Bombay Cotton Contracts Act, 1932
(5)When the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Order in Council.] has dispensed with the publication of the by-laws of a cotton association and has given recognition to such association under the provisions of the proviso to sub-section (4), such bye-laws shall be published in the [Official Gazette] [The words Official Gazette were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Order in Council.] next following the giving of recognition to such association.
