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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4)(b) in The Small Industries Development Bank Of India Act, 1989

(b)where it relates not only to the Funds but also to any of the other business or functions of the Development Bank, be continued, prosecuted and enforced by or against the Development Bank and the Small Industries Bank or, if the Central Government by order in writing so directs, by or against such one of them, as may be specified in such order.