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[Cites 0, Cited by 2] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in Forward Contracts (Regulation) Act, 1952

(1)The Central Government may, either on a request in writing received by it in this behalf from the governing body of a recognised association, or if in its opinion it is expedient so to do, make bye-laws for all or any of the matters specified in Section 11 or amend any bye-laws made by such association under that section.