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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2)(l) in The Bombay Cotton Contracts Act, 1932

(l)disciplinary measures against members of a recognised cotton association, including suspension, expulsion, fines and non-monetary penalties, for breach of any bye-law made by the Board of Directors;