Section 26(3)(a) in The Export-Import Bank Of India Act, 1981

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3)(a) in The Export-Import Bank Of India Act, 1981

(a)if they relate exclusively to the export financing functions of that Bank, be of full force and effect against or in favour of the Exim Bank, as the case may be, and may be enforced and acted upon as fully and effectively as if instead of the Development Bank the Exim Bank had been a party thereto or as if they had been issued in favour of the Exim Bank; and

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Union of India - Subsection

Section 26(3)(a) in The Export-Import Bank Of India Act, 1981