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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Textile Undertakings (Nationalisation) Claims Rules, 2001

(2)Every intimation should be duly signed and verified by the mortgagee or the person holding the charge, lien or other interest, or by a person duly authorised by the mortgagee or the person holding the charge, as the case may be.