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[Cites 0, Cited by 0] [Section 24(2A)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2A)(iii) in Oil Industry (Development) Rules, 1975

(iii)there has not been any serious negligence on the part of an oil industrial concern to which the Board had granted loan and its realization requires some legal or administrative action;