Section 4(2)(b) in The Industrial Reconstruction Bank Of India Act, 1984

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Union of India - Subsection

Section 4(2)(b) in The Industrial Reconstruction Bank Of India Act, 1984

(b)by the conversion, to the extent of rupees twenty crores, of the loans granted by the Central Government to the Corporation, into the capital of the Reconstruction Bank; and

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Union of India - Subsection

Section 4(2)(b) in The Industrial Reconstruction Bank Of India Act, 1984