Section 19 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
19. Power to call repayment before agreed period.
- Notwithstanding anything to the contrary contained in any agreement, the Corporation may, by notice in writing, require any debtor to discharge forthwith in full his liabilities to the Corporation, -(a)if it appears to the Corporation that any false or misleading information or particular was given in the application for loan;(b)if the debtor has failed to comply with any of the terms of the agreement entered into by him with the Corporation;(c)if there is a reasonable apprehension that the debtor is unable to pay the money due from him; or(d)if for any other reason it is necessary to do so to protect the interests of the Corporation.
