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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(iii) in The Bombay Forward Contracts Control Act, 1947

(iii)The person or persons appointed under clause (i) shall hold office for such period as the Provincial Government may, by notification in the Official Gazette, appoint and the Provincial Government may from time to time by like notification extend such period.