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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4)(a) in The Industrial Reconstruction Bank Of India Act, 1984

(a)during the period within which the loan or advance is repayable by the industrial concern or the period of actual repayment thereof by the concern, whichever is longer, shall be reimbursed by, or paid to, as the case may be, the recipients of such loans and advances;