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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1) in The M.P. State Aid to Industries Rules, 1959

(1)No loan shall be granted and no guarantee of cash credit, over-draft or fixed advance with a bank, shall be given unless the value of the security offered is at least equal to 1-1/2 times of the amount of loan except in cases covered by clauses (d) and (e) of sub-rule (2).