Section 2(2) in The Bombay Forward Contracts Control Act, 1947
(2)"Contract" means a contract entered, into, made or to be performed in whole or in part in any notified area relating to the sale or purchase of any goods to which this Act applies:Provided that the Provincial Government may by notification in the Official Gazette direct any contract or class of contracts to be excluded from the provisions of this Act, subject to such conditions as the Provincial Government may deem fit to impose;
