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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3)(b) in The Small Industries Development Bank Of India Act, 1989

(b)if they relate not only to the Funds but also to any of the other business or functions of the Development Bank, be of full force and effect against or in favour of both the Development Bank and the Small Industries Bank and may be enforced or acted upon as fully and effectively as if, in addition to the Development Bank, the Small Industries Bank had also been a party thereto or as if they had been issued in favour of the Development Bank and also the Small Industries Bank.