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Maharashtra State Financial ... vs Jaycee Drugs And Pharmaceuticals ... on 10 July, 1990

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[Section 32] [Complete Act]
Central Government Act
Section 32(4A) in The State Financial Corporations Act, 1951
(4A) If no cause is shown on or before the date specified in the notice under sub- section (1A), the district judge shall forthwith order the enforcement of the liability of the surety."]