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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(6)(d) in The Forward Contracts (Regulation) Act, 1952

(d)to sign the notes of any examination referred to in sub-section (7), he shall be punishable with imprisonment for a term which may extend to one year, or with fine, which may extend to one lakh rupees, or with both, and also with a further fine which may extend to twenty thousand rupees for every day after the first during which the failure or refusal continues.