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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Industrial Development Bank Of India General Regulations, 1994

(3)Notwithstanding anything contained in sub-regulation (2), any officer of the Central Government authorised in this behalf by it, shall have the right to make a copy of any entry in the register or require a copy of the register or any part thereof.