LexSection 14C — Application of sections 8 and 12B to registered associations.
The Forward Contracts (Regulation) Act, 1952
1 [14C. Application of section 8 and 12B to registered association.-- The provisions of sections 8 and 12B shall apply in relation to a registered association as they apply in relation to a recognised association with the substitution of-- (i) references to the registered association, for references to the recognised association; and (ii) the words "two years" for the words "three years" in sub-section (2) of section 12B.]Open in Lexace · Ask the AI about this section