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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(q) in The Industrial Reconstruction Bank Of India Act, 1984

(q)acting as an agent of--
(i)Central Government or State Government;
(ii)Reserve Bank, State Bank, scheduled bank, State co-operative bank, public financial institutions, State Financial Corporations;
(iii)such other Government or person as the Central Government may authorise; and to appoint one or more of those institutions, or agencies, or any other prescribed person, as its agent;