Section 31(2)(d) in Oil Industry (Development) Rules, 1975

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

(d)detailed subsidiary records showing particulars of-

(i)disbursement and recoveries of loans and advances by it in pursuance of the provisions of the act;

(ii)all guarantees given by it;

(iii)investments made by it in pursuance of or underwriting obligations or otherwise.

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