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[Cites 0, Cited by 0] [Section 26C] [Entire Act]

Union of India - Subsection

Section 26C(2) in The Forward Contracts (Regulation) Act, 1952

(2)Without prejudice to the provisions of sub-section (1), the Commission shall, within ninety days, after the end of each financial year, submit to the Central Government report in such form, as may be prescribed, giving a true and full account of its activities, policy and programmes during the previous financial year.