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[Cites 0, Cited by 0] [Section 97S] [Entire Act]

Union of India - Subsection

Section 97S(g) in The Companies (Indian Accounting Standards) Rules, 2015

(g)an intra-day credit facility is in place that will provide sufficient overdraft amounts to enable the processing of payments at the settlement date for each of the parties, and it is virtually certain that the intra-day credit facility will be honoured if called upon.