Section 15(2) in The Bombay Forward Contracts Control Act, 1947
(2)The provisions of sub-section (1) shall apply to forward contracts for the purchase or sale of any other goods to which the provisions of this Act may, from time to time, be applied under sub-section (3) of Section 1 entered into or made before the date on which a notification in respect of such goods may be published under the said sub-section.
