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[Cites 0, Cited by 0] [Section 163A(4)] [Section 163A] [Entire Act]

State of Maharashtra - Subsection

Section 163A(4)(c) in Maharashtra Housing and Area Development Act, 1976

(c)"finance institution" means any public finance institution, such as Housing and Urban Development Corporation, Housing Development Finance Corporation, Life -Insurance Corporation of India and General Insurance Corporation of India, which provide loans to any individual or any co-operative housing society.]