The Road Transport Corporations Act, 1950
48. Transitional provision relating to Bombay State Road Transport Corporation.
Not withstanding 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.]
1 Ins. by Act 11 of 1960, s 71, original s. 48 rep. by Act 36 of 1957, s. 2 and Sch.I.