Section 61(4)(a) in The Industrial Development Bank Of India General Regulations, 1994

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Union of India - Subsection

Section 61(4)(a) in The Industrial Development Bank Of India General Regulations, 1994

(a)on or before the last date of deposit of proxy, there shall have been deposited at the head office of the Development Bank a notice in writing under the hand or common seal of the granter specifically stating-

(i)the name of the person in whose favour the instrument was granted; and

(ii)that such instrument is revoked; and

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Union of India - Subsection

Section 61(4)(a) in The Industrial Development Bank Of India General Regulations, 1994