Section 4(4) in The Bombay Cotton Contracts Act, 1932
(4)The [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Order in Council.] shall also refuse recognition unless the bye-laws Submitted by the cotton association under sub-section (1) shall have been published in the [Official Gazette] [The words Official Gazette were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Order in Council.] at least one month before the date of such recognition:Provided that when, in the opinion of the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Order in Council.], the conditions precedent to recognition specified in sub-clauses (a) and (b) of sub-section (3) are satisfied in the case of a cotton association applying for recognition under subsection (1) and the bye-laws of the said cotton association are similar in all other material respects to the articles and by-laws of the East India Cotton Association, Limited, deemed or which have been deemed under the provisions of sub-section (7) to be bye-laws of a recognised cotton association the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Order in Council.] may dispense with the publication, required under this sub-section of the bye-laws of the cotton association applying for recognition and may give recognition to such association and the bye-laws of such association shall then be deemed to be bye-laws published under the provisions of this sub-section.
