Section 37 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
37. Execution of contracts.
(1)Every contract entered into by a committee shall be in writing and shall be signed on behalf of the committee by its Chairman, or in the absence of the Chairman by the Vice-Chairman, and two other members of the committee.(2)No contract other than a contract executed as provided in sub-section (1) shall be binding on the committee.
