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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3) in The Bombay Forward Contracts Control Act, 1947

(3)The bye-laws may provide that the contravention of any of the bye-Laws shall -
(i)make a contract which is entered into, made or is to be performed otherwise than in accordance with the bye-law void or illegal;
(ii)render the member liable to expulsion, suspension, fine or other non-monetary penalty.