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State of Rajasthan - Section

Section 68 in The Rajasthan Financial Corporation General Regulations, 2002

68. Instruments evidencing security to contain stipulation for Requiring Additional Security in the event of Fail in Value of Assets.

- In the instruments evidencing the security taken by the Corporation, there shall be a stipulation that in the event of a fall occurring in the value of the assets pledge, mortgaged, hypothecated, or assigned to the Corporation, the industrial concern obtaining accommodation from it may be required to furnish such additional security as may be considered reasonable by the Executive Committee.