Section 14C in Forward Contracts (Regulation) Act, 1952
14C. Application of Sections 8 and 12-B to registered associations.—
The provisions of Sections 8 and 12 B shall apply in relation to a registered association as they apply in relation to a recognised association with the substitution of ---(i)references to the registered association, for references to the recognised association; and(ii)the words “two years”, for the words “three years” in sub-section (2) of Section 12-B.
