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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(3) in Assam Industrial Infrastructure Development Corporation Act, 1990

(3)The maximum amount which the Corporation may at any time have to loan under sub-section (1) shall be rupees fifty crores unless the State Government with the approval of the State Legislative Assembly, fixes higher maximum amount.