Section 40(9)(a) in The Industrial Reconstruction Bank Of India Act, 1984

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Union of India - Subsection

Section 40(9)(a) in The Industrial Reconstruction Bank Of India Act, 1984

(a)for the sale of the property which has been assigned, charged, hypothecated, mortgaged or pledged to the Reconstruction Bank or so much of such property, as would, on being sold, realise, in its estimation, an amount equivalent in value to the outstanding dues of the assisted industrial concern to the Reconstruction Bank, together with costs of the proceedings taken under this section; or

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Union of India - Subsection

Section 40(9)(a) in The Industrial Reconstruction Bank Of India Act, 1984