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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Industrial Finance Corporation Act, 1948

(2)The Central Government may, where necessary, guarantee all loans taken by the Corporation under sub-section (1) as to the repayment of the principal and the payment of the interest and other incidental charges. ] [Substituted by Act 78 of 1952, Section 16, for Section 27. ]