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

State of Rajasthan - Subsection

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

(iii)the liability of the State Government to honour the margin guaranteed shall arise only when the creditor bank has exhausted all legal remedies at its disposal for recovery of the principal amount or interest on the due date and shall cease and be discharged on account of