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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(d) in Hind Cycles Limited and Sen Raleigh Ltd. (Nationalisation) Rules, 1981

(d)particulars of the instrument, if any, by which the mortgage, charge, lien or other interest is secured, supported by an attested copy of the instrument;