Section 12(2) in The Industrial Development Bank Of India Act, 1964
(2)The Central Government may, where necessary, guarantee any loan taken by the Development Bank under sub-section (1) or any part thereof as to the repayment of principal and the payment of interest and other incidental charges.[* * *] [ Sub-Ss.(3) and (4) omitted by Act 5 of 1995, Section 14 (w.r.e.f. 12.10.1994).]
