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Bombay Presidency - Section

Section 6 in The Bombay Gas Supply Act, 1939

6. Rules to prescribe limits of prices.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time in accordance with the recommendations of the Advisory Committee make rules prescribing the limits of prices which the company may charge for the supply of gas to any consumer or class of consumers, in the whole [of the State of Bombay] [These words were substituted for the words 'of the pre-Reorganisation State of Bombay, excluding the transferred territories' by Bombay 51 of 1958, Section 4(2).] or in any specified area.