Section 12 in The Bombay Cotton Contracts Act, 1932
12. Savings.
(1)Contracts entered into under the provisions of the Bombay Cotton Contracts Act, 1922, shall, be deemed to be valid, except in so far as they may be inconsistent with any of the provisions of this Act and by-laws made thereunder.(2)Forward contracts entered into before the date when this Act comes into operation and which would not have been void, under the provisions of the Bombay Cotton Contracts Act, 1992, shall not be deemed to be void merely because they contravene the provisions of this Act and by-laws made thereunder.
