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[Cites 0, Cited by 0] [Section 45IB(5)] [Section 45IB] [Entire Act]

Union of India - Subsection

Section 45IB(5)(ii) in The Reserve Bank of India Act, 1934

(ii)“unencumbered approved securities” includes the approved securities lodged by the non-banking financial company with another institution for an advance or any other arrangement to the extent to which such securities have not been drawn against or availed of or encumbered in any manner;