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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(1) in The Bombay Cotton Contracts Act, 1932

(1)Contracts entered into under the provisions of the Bombay Cotton Contracts Act, 1922, shall, be deemed to be valid, except in so far as they may be inconsistent with any of the provisions of this Act and by-laws made thereunder.