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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(2)(e) in Finance Act, 2015

(e)a fresh proceeding related to an offence under the Forward Contracts Act, may be initiated by the Security Board under that Act within a period of three years from the date on which that Act is repealed and be proceeded with as if that Act had not been repealed;