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[Cites 0, Cited by 0] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(5) in Finance Act, 2013

(5)"commodity derivative" means-
(i)a contract for delivery of goods which is not a ready delivery contract; or
(ii)a contract for differences which derives its value from prices or indices of prices-
(A)of such underlying goods; or
(B)of related services and rights, such as warehousing and freight; or
(C)with reference to weather and similar events and activities, having a bearing on the commodity sector;