Section 13(2)(b) in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997

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Union of India - Subsection

Section 13(2)(b) in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997

(b)the provisions of Chapter VIII of the Act so repealed will continue to be applicable in respect of the arrangements entered into by the Reconstruction Bank with an industrial concern under section 18 thereof up to the appointed day and the Company will be entitled to act upon and enforce the same as fully and effectually as if this Act had not been elected.

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Union of India - Subsection

Section 13(2)(b) in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997