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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3)(b) in The Industrial Finance Corporation Act, 1948

(b)repayable on the expiry of fixed periods not exceeding eighteen months from the date on which the money is so borrowed, against securities of the Central Government of any maturity or against bonds and debentures issued by the Corporation under sub-section (1) and guaranteed by the Central Government and maturing within a period not exceeding eighteen months from the date on which the money is so borrowed: ]