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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(4) in The Bombay Forward Contracts Control Act, 1947

(4)Bye-laws or any addition to or variation or rescission of such byelaws made under this section shall be subject to the condition of previous publication unless such condition is dispensed with by the Provincial Government in the interest of the trade or in public interest and when sanctioned by the Provincial Government shall be published in the Official Gazette.