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[Cites 0, Cited by 3] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(a) in Forward Contracts (Regulation) Act, 1952

(a)owns or keeps a place other than of a recognised association which is used for the purpose of entering into or making or performing, whether wholly or in part, any forward contracts in contravention of any of the provisions of this Act and knowingly permits such place to be used for such purposes, or