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Union of India - Section

Section 21E in The Forward Contracts (Regulation) Act, 1952

21E. Penalty for fraudulent and unfair trade practices. —If any person indulges in fraudulent and unfair trade practices relating to forward contract or option in goods or option in commodity derivative, he shall be liable to penalty of twenty-five lakh rupees or three time the amount of profits made out of such practices, whichever is higher.