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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(v) in The Rajasthan State Aid to Industries (Guaranteeing of Cash Credit and other Credit Facilities) Rules, 1965

(v)the creditor bank shall intimate to the State Government within a week as far as possible of the default, if any, committed by the loanee towards the repayment of the principal and/or interest on the due date;