Section 22 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
22. Particulars of borrowing on guarantee to be furnished.
- Where the Corporation proposed to borrow money on the guarantee of the Government as provided in Sub-section (4) of Section 22, the Corporation shall furnish to the State Government all such particulars of the amount, purposes, nature and circumstances of the proposed borrowing and the amount of outstanding loans and such other information as the State Government may require.
