Section 14A(3) in Forward Contracts (Regulation) Act, 1952
(3)Nothing in this section shall be deemed ---(a)to prohibit an association in existence at such commencement from carrying on its business until the disposal of the application made by it under subsection (2); or(b)to require a recognised association in existence at such commencement to make an application under sub-section (2); and every such association shall, as soon as may be after such commencement, be granted free of cost by the Commission a certificate of registration.
