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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(v) in Board For Industrial And Financial Reconstruction Regulations, 1987

(v)The reliefs and concessions sought from the Central Government/State Government/ statutory bodies/other authorities/institutions should be in accordance with the standard package of reliefs and concessions announced by the Central Government/concerned State Governments/bodies/authorities/institutions, for sick industrial companies