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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(d) in Forward Contracts (Regulation) Act, 1952

(d)every other person or body of persons who has had dealings in the course of business with any of the persons mentioned in clause (a), (b) and (c), shall be bound to produce before the authority making the inquiry, all such books, accounts, correspondence and other documents in his custody or power relating to, or having a bearing on the subject matter of, such inquiry and also to furnish the authority with any such statement or information relating thereto as may be required of him, within such time as may be specified.