Section 8(2)(b) in Forward Contracts (Regulation) Act, 1952

[Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(b) in Forward Contracts (Regulation) Act, 1952

(b)appoint one or more persons to make an enquiry in relation to the affairs of such association or the affairs or any of its members and submit a report of the result of such inquiry to the Central Government within such time as may be specified in the order or, in the alternative, direct the inquiry to be made, and the report to be submitted, by the governing body of such association acting jointly with one or more representative of the Central Government; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 8(2)(b) in Forward Contracts (Regulation) Act, 1952