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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(3)(b) in The Bombay Cotton Contracts Act, 1932

(b)the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] is satisfied that the sole possession and effective management, control and regulation of the markets of the cotton association applying for recognition and of the market places of the said cotton association are vested in the said cotton association.