Section 43(2)(a) in The National Dairy Development Board Act, 1987

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Union of India - Subsection

Section 43(2)(a) in The National Dairy Development Board Act, 1987

(a)in the case of a company formed by the Board by itself or along with its subsidiaries, it may contribute such capital, transfer such of its assets or render such assistance, as may be required, so as to enable the company so formed to function; and

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Union of India - Subsection

Section 43(2)(a) in The National Dairy Development Board Act, 1987