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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(2)(d) in Finance Act, 2015

(d)all offences committed, and existing proceedings with respect to offences which may have been committed under the Forward Contracts Act, shall continue to be governed by the provisions of that Act, as if that Act had not been repealed;