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[Cites 0, Cited by 0] [Section 7J] [Entire Act]

Bombay Presidency - Subsection

Section 7J(3) in The Bombay Gas Supply Act, 1939

(3)When any dispute has been referred under this Act to the Inspector, the company shall not exercise the powers conferred by this section until the Inspector has given a decision or until the expiry of one month from the date on which the dispute was referred to the Inspector, whichever is earlier.