Section 17(11A)(a) in The Reserve Bank of India Act, 1934

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Union of India - Subsection

Section 17(11A)(a) in The Reserve Bank of India Act, 1934

(a)in guaranteeing the due performance by any small-scale industrial concern, approved by the Central Government, of its obligations to any bank or other financial institution in respect of loans and advances made, or other credit facilities provided, to it by such bank or other financial institution and the making as such agent of payments in connection with such guarantee, and

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Union of India - Subsection

Section 17(11A)(a) in The Reserve Bank of India Act, 1934