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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Rail Land Development Authority (Constitution) Rules, 2007

(2)Th(e Central Government shall not provide any guarantee or letter of comfort for the borrowing programme of the Authority and the Authority shall raise fund on the strength of its projects viability and market should not be misled by any sovereign guarantee.