Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Bombay Presidency - Subsection Section 8(2) in The Bombay Cotton Contracts Act, 1932 (2)No claim shall be allowed in any court for the recovery of any commission, brokerage, fee or reward in respect of any such contract.
