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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(n) in The Forward Contracts (Regulation) Act, 1952

(n)“transferable specific delivery contract” means a specific delivery contract which is not a non-transferable specific delivery contract 4[and which is subject to such conditions relating to its transferability as the Central Government may, by notification in the Official Gazette, specify in this behalf]. tc" (n) “transferable specific delivery contract” means a specific delivery contract which is not a non-transferable specific delivery contract 2[and which is subject to such conditions relating to its transferability as the Central Government may, by notification in the Official Gazette, specify in this behalf]."