Section 31(1)(a) in The State Financial Corporations Act, 1951

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state financial corporations act

act, 1951

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[Section 31(1)] [Section 31] [Complete Act]

Central Government Act

Section 31(1)(a) in The State Financial Corporations Act, 1951

(a) for an order for the sale of the property pledged, mortgaged, hypothecated or assigned to the 2[ Financial Corporation] as security for the loan or advance; or