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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(b) in The Rajasthan Financial Corporation General Regulations, 2002

(b)Any contract which would be valid if made by parole only, may be made by parole on behalf of the Corporation by any person acting under its express authority and may in the same manner be varied or discharged.