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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6) in Energy Conservation (Venture Capital Fund for Energy Efficiency) Rules, 2017

(6)The Fund Manager shall assess and review the progress reports and statement of accounts provided by the companies on utilisation of the fund and in case of any deviation from the agreement, accordingly bring them to the notice of the Board of Trustees and shall take suitable actions to safeguard the investments and the invested projects.