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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2)(h) in The Bombay Cotton Contracts Act, 1932

(h)regulating the making performance and cancellation of contracts, including contracts between a commission agent and his constituent, or between a broker and his constituent, or between a jethawala or muccadum and his constituent, or between a member and a non-member of a recognised cotton association, and the consequences of insolvency on the part of a seller or buyer or intermediary, the consequences of a breach or omission by a seller or buyer and the responsibility of commission agents, muccadums and brokers not parties to such contracts;