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

Bombay Presidency - Subsection

Section 5(3) in THE BOMBAY LIFTS ACT, 1939

(3)On receipt of such application such officer as may be authorised in this behalf by the State Government after making such enquiry as may be necessary forward the application with his remarks to the State Government. The State Government may, thereupon, either grant or refuse the licence.