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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(g) in Board For Industrial And Financial Reconstruction Regulations, 1987

(g)"operating agency" means any public financial institution, [State-level institution, scheduled bank or any other person] [ Added by BIFR (Amendment) Regulations, 1994.] as may be specified by general or special order, as its agency, by the Board;