Section 2 in The Bombay Cotton Contracts Act, 1932
2. Extent and operation.
(1)This Act shall apply to the City of Bombay and the Island of Salsette.(2)It shall come into operation on such date as the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.], direct.(3)[* * * *] [Sub-section (3) was deleted by Bombay 17 of 1938, Section 2 and First Schedule.]
