Section 8 in The Bombay Cotton Contracts Act, 1932
8. Void contracts.
(1)Save as hereinafter provided in this Act, any contract (whether either party thereto is a member of a recognised cotton association or not) which is entered into after the date on which this Act comes into operation and which is not in accordance with the by-laws of any recognised cotton association shall be void.(2)No claim shall be allowed in any court for the recovery of any commission, brokerage, fee or reward in respect of any such contract.
