Section 23 — Certain offences to be cognizable.
The Forward Contracts (Regulation) Act, 1952
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), 1 [the following offences shall be deemed to be cognizable within the meaning of that Code, namely:-- (a) an offence falling under sub-clause (ii) of clause (a) of section 20 in so far as it relates to the failure to comply with any requisition made under sub-section (3) of section 8; (b) an offence falling under clause (d) of section 20; (c) an offence falling under clause (e) of section 20 other than a contravention of the provisions of sub-section (3A) or sub-section (4) of section 15; (d) an offence falling under section 21.]Open in Lexace · Ask the AI about this section