Section 3(8) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950
(8)in Section 32, in sub-section (2),-(a)for clause (c), the following clause shall be substituted, substituted:-"(c) loans given by resource societies or by persons authorized to advance loans under Section 54 for the financing of ??? for seasonal finance.";(b)in the Explanation the words "under the repealed Act and the words "under this Art" shall be deleted;
