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[Cites 0, Cited by 0] [Section 29A(1)] [Section 29A] [Entire Act]

Union of India - Subsection

Section 29A(1)(d) in Forward Contracts (Regulation) Act, 1952

(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the Forward Contracts Act, shall continue to be governed by the provisions of that Act, as if that Act had not been repealed;