Section 29(d) in The Industrial Finance Corporation Act, 1948
(d)if the property pledged, mortgaged, hypothecated or assigned to the Corporation as security for the loan or advance is not insured and kept insured by the industrial concern to the satisfaction of the Corporation; [or depreciates in value to such an extent that, in the opinion of the Board, further security to the satisfaction of the Board should be given and such security is not given;] [ Substituted by Act 78 of 1952, Section 18, for certain words.] or
