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[Cites 0, Cited by 0] [Section 40(7)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(7)(c) in The Industrial Reconstruction Bank Of India Act, 1984

(c)make the ad interim injunction made under sub-section (5), and the ad interim order of appointment of the receiver made under sub-section (6), as the case may be, absolute.