Section 3(1) in The West Bengal Raw Jute Futures Act, 1948
(1)The [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time, if it so thinks fit, by notification in the Official Gazette, prohibit the making of contracts relating to raw jute futures and may, by like notification, withdraw such prohibition:Provided that the withdrawal of any such prohibition shall not affect the operation of the provisions of sub-section (2) in respect of any contract relating to raw jute futures made prior to the date on which the prohibition is withdrawn.
