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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4)(a) in The Industrial Finance Corporation Act, 1948

(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;