Section 6(1) in The Bombay Non-Agriculturists' Loans Act, 1928
(1)The [ [State] Government] may, from time to time, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], make rules to carry out the purpose of this Act.
