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N.Kumaravelu vs The Tamil Nadu Industrial on 18 December, 2008

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[Section 31] [Complete Act]
Central Government Act
Section 31(2) in The State Financial Corporations Act, 1951
(2) An application under sub- section (1) shall state the nature and extent of the liability of the industrial concern to the Financial Corporation, the ground on which it is made and such other particulars as may be prescribed.