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

Union of India - Subsection

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

(f)no court shall take cognizance of any offence under the Forward Contracts Act from the date on which that Act is repealed, except as provided in clauses (d) and (e);