Section 14 in The Rehabilitation Finance Administration Act, 1948
14. Power to call for repayment before agreed period.-
Notwithstanding any agreement to the contrary, the Administration may, by notice, require any borrower forthwith to repay in full with interest thereon any loan borrowed from it,-(a)if it appears to the Administration that false or misleading information in any material particular was given by the borrower for obtaining the loan or while furnishing any information under section 17; or(b)if the borrower has failed to comply with the terms of the contract with the Administration in the matter of the loan; or(c)if there is a reasonable apprehension that the borrower is unable to pay his debts or that insolvency proceedings or proceedings for liquidation may be commenced against him; or(d)if for any other reason it is necessary in the opinion of the Administration to protect the interests of the Administration.
