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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(b) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961

(b)to meet liability in respect of an advance taken under section 26; [* * *] [ The word " and" omitted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978).]