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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(e) in The Industrial Finance Corporation Act, 1948

(e)if without the permission of the Board, [any machinery, plant or other equipment] [Substituted by Act 78 of 1952, Section 18, for certain words. ], whether forming part of the security or otherwise, is removed from the premises of the industrial concern without being replaced; or