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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in Nidhi Rules, 2014

(4)In case of companies which were incorporated on or before 26-07-2001, such companies shall make provisions in respect of loans disbursed and outstanding as on 31-03-2002 for income reversal and non-performing assets as per table given below:
For the year ended Extent of provision
31-03-2015 Un-provided balance on equal basis over thethree
31-03-2016
31-03-2017 years as specified in the preceding column.