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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(a) in The State Financial Corporations (Amendment) Act, 2000

(a)guaranteeing, on such terms and conditions as may be agreed upon,-(i) loans raised by industrial concerns which are repayable within a period not exceeding twenty years, and are floated in the public market;
(ii)loans raised by industrial concerns from scheduled banks or State co- operative banks or other financial institutions;