Section 67(5) in The Bombay Shops and Establishments Act, 1948
(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.] [Sub-sections (4) and (5) which were inserted by Gujarat 11 of 1962, section 20(b) were substituted by Gujarat 26 of 1977, section 13(ii).]
