Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 7E in The Bombay Gas Supply Act, 1939 7E. Consent of company required for additions to installation by consumers.- No consumer shall at any time make additions to his installation without the knowledge and consent of the company.
