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[Cites 0, Cited by 0] [Section 42A(5)] [Section 42A] [Entire Act]

State of Maharashtra - Subsection

Section 42A(5)(b) in Maharashtra Industrial Development Act, 1961

(b)the plot holder has completed the negotiations with financial institutions for raising required finance and sixty per cent. or more of the capital requirements for such expansion have been subscribed in the case of the company which has to go in for public issue where applicable; or