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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1)(b) in The Bombay Forward Contracts Control Act, 1947

(b)
(i)between members of a recognised association,
(ii)through a member of a recognised association, or
(iii)with a member of a recognised association, provided that such member has previously secured the written authority or consent, which shall be in writing if the bye-laws so provide, of the persons entering into or making the contract, and no claim of any description in respect of such contract shall be entertained in any civil Court.