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[Cites 0, Cited by 0] [Section 49(7)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(7)(f) in The Industrial Reconstruction Bank Of India Act, 1984

(f)the reduction of the interest or rights which the members and other creditors have, in, or against, the assisted industrial concern before its reconstruction or amalgamation to such extent as the Reconstruction Bank considers necessary in the interest of the reconstruction, revival or rehabilitation of the assisted industrial concern or for the maintenance of the business of the assisted industrial concern;