Section 3(2)(c) in The West Bengal Jute Goods Act, 1950

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

State of West Bengal - Subsection

Section 3(2)(c) in The West Bengal Jute Goods Act, 1950

(c)notwithstanding anything contained in any other law for the time being in force,-

(i)every such contract made, and every claim in respect of margin, in contravention of the provisions of clause (a) shall be void and unenforceable, and

(ii)every such contract made prior to the date of publication of the notification shall be varied and settled on the basis of the last closing rate in a notified market.

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 3(2)(c) in The West Bengal Jute Goods Act, 1950