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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1) in The Bombay Forward Contracts Control Act, 1947

(1)owns or keeps a place, other than that of a recognised association, which is used for the purpose of entering into or making or performing in whole or in part forward contracts in goods specified in the notification under sub-section (3) of Section 1 and knowingly permits such place to be used for such purposes;or