Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 2 docs
Maharashtra State Financial ... vs Jaycee Drugs And Pharmaceuticals ... on 10 July, 1990
Tamil Nadu Industrial Investment ... vs Tvl. Kanmani Ice Factory on 3 July, 2003

User Queries
[Section 32] [Complete Act]
Central Government Act
Section 32(1A) in The State Financial Corporations Act, 1951
(1A) 4[ When the application is for the relief mentioned in clause (aa) of sub- section (1) of section 31, the district judge shall issue a notice calling upon the surety to show cause on a date to be specified in the notice why his liability should not be enforced.