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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(3) in The Bombay Forward Contracts Control Act, 1947

(3)The Provincial Government may by notification in the Official Gazette direct that all the remaining sections other than Sections 4, 5 and 7 shall come into force in the whole of the Province of Bombay or such part thereof and on such date and in their application to such goods as may be specified in the notification.