LexSection 14B — Grant or refusal of certificate of registration.
The Forward Contracts (Regulation) Act, 1952
1 [14B. Grant or refusal of certificate of registration.-- On receipt of an application under section 14A, the Commission, after making such inquiry as it considers necessary in this behalf, may by order in writing grant a certificate of registration or refuse to grant it: Provided that before refusing to grant such certificate, the association shall be given an opportunity of beng heard in the matter.]Open in Lexace · Ask the AI about this section