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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(b) in The Industrial Reconstruction Bank Of India Act, 1984

(b)guaranteeing, counter-guaranteeing or providing indemnity, as the case may be, in respect of--
(i)loans raised by an industrial concern from any scheduled bank or State co-operative bank or any public financial institution or any other prescribed institution or agency in, or outside, India;
(ii)deferred payments due from an industrial concern;
(iii)the performance obligations of any contract undertaken by an industrial concern, including repayment of any advance obtained by such industrial concern in connection with such contract;