Section 8(3) in Forward Contracts (Regulation) Act, 1952
(3)Where an inquiry in relation to the affairs of a recognised association or the affairs of any of its members has been undertaken under sub-section (2) -(a)every director, manager, secretary or other officer of such association;(b)every member of such association;(c)if the member of the association is a firm, every partner, manager, secretary or other officer of the firm; and(d)every other person or body of persons who has had dealings in the course of business with any of the persons mentioned in clause (a), (b) and (c), shall be bound to produce before the authority making the inquiry, all such books, accounts, correspondence and other documents in his custody or power relating to, or having a bearing on the subject matter of, such inquiry and also to furnish the authority with any such statement or information relating thereto as may be required of him, within such time as may be specified.
