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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(d) in The National Company Limited (Acquisition And Transfer Of Undertakings) Rules, 1980

(d)particulars of the instrument, if any, by which the mortgage, charge, lien or other interest is secured, support by an attested copy of the instrument;