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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(ii) in The Rajasthan State Aid to Industries (Guaranteeing of Cash Credit and other Credit Facilities) Rules, 1965

(ii)the assets/immovable properties offered as security by the loanee shall be got insured and mortgaged with the creditor bank or the Life Insurance Corporation, which will take necessary action regarding their valuation, mortgage deeds etc.;