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[Cites 0, Cited by 3] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(8) in The Industrial Reconstruction Bank Of India Act, 1984

(8)If cause is shown, the High Court shall proceed to investigate the claim of the Reconstruction Bank and the provisions of the Code of Civil Procedure, 1908 (5 of 1908), shall, as far as practicable, apply to such proceedings.