Section 14(1) in The Bombay Forward Contracts Control Act, 1947
(1)On the date on which an association is recognised under Section 3 in any area in respect of securities, the Bombay Securities Contracts Control Act, 1925 (Bombay VIII of 1925), and when an association is recognised under Section 3 in the City of Bombay and the Island of Salsette in respect of cotton, the Bombay Cotton Contracts Act, 1932(Bombay IV of 1932), shall cease to have force in such area.
