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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Oil Industry (Development) Rules, 1975

(1)Provided that prior approval of the Central Government shall be obtained before-
(i)the Board invests any funds in the equity capital of any company or organisation, or
(ii)the Board makes a grant of more than Rs. 25 lakhs in a single case.