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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6) in Chartered Accountants Act, 1949

(6)The Council may borrow from a scheduled bank, as defined in the Reserve Bank of India Act, 1934 (2 of 1934), or from the Central Government-
(a)any money required for meeting its liabilities on capital account on the security of any other assets for the time being belonging to it, or
(b)for the purpose of meeting current liabilities pending the receipt of income by way of temporary loan or overdraft.