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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act] Union of India - Subsection Section 28(2)(e) in Forward Contracts (Regulation) Act, 1952 (e)the manner in which bye-laws to be made, amended or revised under this Act shall, before being so made, amended or revised, be published for criticism;