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[Cites 0, Cited by 0] [Section 32(7)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(7)(d) in The State Financial Corporations Act, 1951

(d)confirm or dissolve the injunction; [*] [ The word " or" omitted by Act 43 of 1985, Section 20 (w.e.f. 21-8-1985).]
(da)[ direct the enforcement of the liability of the surety or reject the claim made in this behalf; or] [ Inserted by Act 43 of 1985, Section 20 (w.e.f. 21-8-1985).]