LexSection 48 — Transitional provision relating to Bombay State Road Transport Corporation.
The Road Transport Corporations Act, 1950
1 [48. Transitional provision relating to Bombay State Road Transport Corporation.-- Notwithstanding anything contained in section 47A, it shall be lawful for the Government of the State of Bombay to frame a scheme under sub-section (1) thereof and forward the same to the Central Government before the 1st day of May, 1960, and in such a case, the power conferred on the Central Government to make an order under sub-section (2) thereof may be exercised before that day but no order so made shall take effect till that day.]Open in Lexace · Ask the AI about this section