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[Cites 0, Cited by 0] [Section 163] [Entire Act]

Union of India - Subsection

Section 163(2) in Government of India Act, 1935

(2)The Federation may, subject to such conditions, if any, as it may think fit to impose, make loans to, or, so long as any limits fixed under the last preceding section are not exceeded, give guarantees in respect of loans raised by, any Province and any sums required for the purpose of making loans to a Province shall be charged on the revenues of the Federation.