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

State of Gujarat - Subsection

Section 6(2)(g) in The Bombay Forward Contracts Control Act, 1947

(g)regulating the entering into, making, performance, rescission and termination of contracts, including contracts between members, or between a commission agent and his constituent or between a broker and a jatthawala or muccadum and his constituent or between a member of the recognised association, and a person who is not a member, 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;