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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016

(d)"default" means an event when the Trust and Retention Account is not able to honour the interest or instalment of the principal of loan amount within the guarantee tenure and the project becomes nonperforming asset for the participating financial institution;