Section 17(4) in The Export-Import Bank Of India Act, 1981
(4)For the removal of doubts, it is hereby declared that nothing contained in this section shall be deemed to preclude the Exim Bank from granting any loan or advance or from entering into any arrangement under sub-section (1) or clause (b) or clause (c) or clause (d) or clause (q) or clause (r) or clause (s) or clause (w) or clause (x) of sub-section (2) of section 10 without the approval of the Central Government; if no amount in respect thereof is to be disbursed or spent from the Export Development Fund.
