Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(b) in Forward Contracts (Regulation) Act, 1952

(b)provide that the contravention of any of the bye-laws shall --
(i)render the member concerned liable to fine; or
(ii)render the member concerned liable to expulsion or suspension from the recognised association or to any penalty of a like nature not involving the payment of money.