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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Bombay Presidency - Subsection

Section 39(2)(g) in The Bombay Money-Lenders Act, 1946

(g)any other matter which is or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, necessary for giving effect to the provisions of this Act.