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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Small Industries Development Bank Of India (General Regulations), 2000*

(3)The Small Industries Bank shall not be bound to recognise such executors or administrators unless they shall have obtained probate or letters of administration, as the case may be, from the competent Court or office in India.