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Delhi Finance Corporation vs Ram Pershad And Anr. on 6 February, 1976

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[Section 32] [Complete Act]
Central Government Act
Section 32(12) in The State Financial Corporations Act, 1951
(12) 1[ For the removal of doubts it is hereby declared that any court competent to grant an ad interim injunction under this section shall also have the power to appoint a Receiver and to exercise all the other powers incidental thereto.]