In exercise of powers conferred by Sections 131 and 133 of the Finance Act, 2015, the Central Government appointed 28th September 2015 as the date on which the provisions of Part I (excluding Section 132) and Part II of Chapter VIII of the said Act shall come into force. As a result, Forward Contracts Regulation Act, 1952 (FCRA) will get repealed and Regulation of Commodity Derivatives Market will shift to Securities and Exchange Board of India (SEBI) under Securities Contracts Regulation Act, 1956 (SCRA) with effect from 28th September 2015.

 

-Ministry of Finance

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