Section 10A(4) in The Forward Contracts (Regulation) Act, 1952
(4)The provisions of sections 4, 5, 6, 7, 8, 9, 10, 11, 12, 12A, 12B, and 13(1) shall, as far as may be, apply to a clearing corporation referred to in sub-section as they apply in relation to a recognised association.]
