Section 4(1) in The Bombay Cotton Contracts Act, 1932
(1)A cotton association, desirous of being recognised for the purposes of this Act, shall make an application in writing to the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] for such recognition and shall submit by-laws for the regulation and control of transactions in cotton and furnish such information in regard to such recognition as the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] may from time to time require.
