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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(b) in The 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 other penalty of a like nature not involving the payment of money.