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[Cites 0, Cited by 3] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in Forward Contracts (Regulation) Act, 1952

(1)Whenever the Central Government considers it expedient so to do, it may, by order in writing, direct any recognised association to make any rules or to amend any rules made by the recognised association within such period as it may specify in this behalf.