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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(5) in The Bombay Forward Contracts Control Act, 1947

(5)not being a member of a recognised association or his agent authorised under the rules or bye-laws of such association canvasses, advertises, or touts in any manner either for himself or for any other person, for any business connected with forward contracts in such goods; or