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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6)(b) in Nidhi Rules, 2014

(b)if the loan is not recovered or renewed and the security is not sold within the aforesaid period of three months, the company shall make provision in the current year's financial statements to the extent of unrealised amount or the aggregate outstanding amount of loan including interest as applicable;