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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Bombay Forward Contracts Control Act, 1947

(2)Rules, or any addition to, or variation or rescission of, rules made under sub-section (1) shall be subject to the condition of previous publication.Provided that the Provincial Government may in the interest of the trade or in public interest dispense with the condition of previous publication.