63. [ Provision of Act in relation to molasses to be in addition to and not in derogation of Bombay XXXVIII of 1956. [This section was inserted by Bombay 22 of 1960, Section 48.]
- The provisions of this Act in relation to molasses shall be in addition to and not in derogation of the provisions of the Bombay Molasses (Control) Act, 1956 (Bombay XXXVII of 1956), or of any rule or order made thereunder.][Chapter VI-A] [Chapter VI A was inserted by Gujarat 9 of 1978, Section 7.] Control and Regulation of Rotten Gur and Ammonium Chloride
