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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(s) in The Displaced Persons (Debts Adjustment) Act, 1951

(s)any loan advanced or agreed to be advanced by or on behalf of or out of the funds of the Central Government or a State Government, or any asset created from any such loan;.