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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1)(d) in The Bombay Forward Contracts Control Act, 1947

(d)any right, title, obligation or liability already acquired, accrued or incurred in regard to such contracts before the date of the coming into force of the provisions of this Act, and in regard to such options before the date of the coming into force of the said Ordinance;