Section 63(4)(a) in The Small Industries Development Bank Of India (General Regulations), 2000*

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Union of India - Subsection

Section 63(4)(a) in The Small Industries Development Bank Of India (General Regulations), 2000*

(a)on or before the last date of deposit of proxy, there shall have been deposited at the head office of the Small Industries Bank a notice in writing under the hand or common seal of the granter specifically stating-

(i)the name of the person in whose favour the instrument was granted; and

(ii)that such instrument is revoked; or

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Union of India - Subsection

Section 63(4)(a) in The Small Industries Development Bank Of India (General Regulations), 2000*