Section 5(2) in The Bombay Cotton Contracts Act, 1932
(2)By-laws made, added to, varied or rescinded under sub-section (1) shall be Laid [before each of the Chambers of the Provincial Legislature] [These words were substituted for the words 'upon the table of the Bombay Legislative Council' by Bombay 17 of 1938 and First Schedule.] at the session [thereof] [The word 'thereof' was substituted for the words 'of the said Council' by Bombay 17 of 1938 and First Schedule.] next following and shall be liable to be modified or rescinded by a resolution [in which both Chambers concur] [These words were substituted for the words 'of the said Council' by Bombay 17 of 1938 and First Schedule.] If any by-law is so modified or rescinded, the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] may sanction such modified by-law and re-publish the same accordingly or may sanction such rescission.
