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

Union of India - Subsection

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

(f)no court shall take cognizance of any offence under the Forward Contracts Act from the date on which that Act is repealed, except as provided in clauses (d) and (e);