INDUSTRIAL RECONSTRUCTION BANK OF INDIA ACT, 1984


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 ESTABLISHMENT OF THE RECONSTRUCTION BANK View Judgements
  4 AUTHORISED CAPITAL View Judgements
  5 UNDERTAKING OF THE CORPORATION TO BE TRANSFERRED TO THE RECONSTRUCTION BANK View Judgements
  6 POWER OF CENTRAL GOVERNMENT TO AUTHORISE A PERSON TO TAKE OVER THE MANAGEMENT OF THE CORPORATION View Judgements
  7 TRANSFER OF THE SERVICES OF THE OFFICERS AND OTHER EMPLOYEES OF THE CORPORATION TO THE RECONSTRUCTION BANK View Judgements
  8 DISSOLUTION OF THE CORPORATION View Judgements
  9 MANAGEMENT View Judgements
  10 BOARD OF DIRECTORS View Judgements
  11 DISQUALIFICATIONS OF MEMBERSHIP OF THE BOARD View Judgements
  12 TERM OF OFFICE, SALARIES AND ALLOWANCES OF CHAIRMAN View Judgements
  13 DISCLOSURE OF INTEREST View Judgements
  14 MEETINGS OF THE BOARD View Judgements
  15 EXECUTIVE COMMITTEE AND OTHER COMMITTEES View Judgements
  16 EXISTENCE OF VACANCY IN, OR DEFECT IN THE CONSTITUTION OF, THE BOARD OR DEFECT OR DISQUALIFICATION OF A MEMBER NOT TO INVALIDATE THE PROCEEDINGS OF THE BOARD View Judgements
  17 FEES AND ALLOWANCES OF DIRECTORS AND MEMBERS OF COMMITTEES View Judgements
  18 OBJECTS AND BUSINESS OF THE RECONSTRUCTION BANK View Judgements
  19 PROHIBITED BUSINESS View Judgements
  20 LOANS BY CENTRAL GOVERNMENT View Judgements
  21 BORROWING AND ACCEPTANCE OF DEPOSITS BY THE RECONSTRUCTION BANK View Judgements
  22 POWER TO TRANSFER RIGHTS View Judgements
  23 LOANS IN FOREIGN CURRENCY View Judgements
  24 GRANTS, DONATIONS, ETC., TO THE RECONSTRUCTION BANK View Judgements
  25 RECONSTRUCTION ASSISTANCE FUND View Judgements
  26 CREDITS TO THE RECONSTRUCTION ASSISTANCE FUND View Judgements
  27 UTILISATION OF RECONSTRUCTION ASSISTANCE FUND View Judgements
  28 DEBITS TO RECONSTRUCTION ASSISTANCE FUND View Judgements
  29 ACCOUNTS AND AUDIT OF RECONSTRUCTION ASSISTANCE FUND View Judgements
  30 LIQUIDATION OF RECONSTRUCTION ASSISTANCE FUND View Judgements
  31 GENERAL FUND View Judgements
  32 PREPARATION OF ACCOUNTS AND BALANCE-SHEET View Judgements
  33 DISPOSAL OF PROFITS ACCRUING TO GENERAL FUND View Judgements
  34 AUDIT View Judgements
  35 SAVING View Judgements
  36 POWER TO IMPOSE CONDITIONS FOR ASSISTANCE View Judgements
  37 ASSISTANCE TO INDUSTRIAL CONCERN WHEN TO OPERATE AS A CHARGE ON THE PROPERTY OFFERED AS SECURITY View Judgements
  38 POWER TO CALL FOR REPAYMENT BEFORE AGREED PERIOD View Judgements
  39 RIGHTS OF RECONSTRUCTION BANK IN CASE OF DEFAULT View Judgements
  40 ENFORCEMENT OF CLAIMS BY THE RECONSTRUCTION BANK View Judgements
  41 POWER OF RECONSTRUCTION BANK RELATING TO PROPERTY OFFERED AS PRIMARY OR COLLATERAL SECURITY View Judgements
  42 POWER OF RECONSTRUCTION BANK TO APPOINT DIRECTORS OR ADMINISTRATORS OF AN INDUSTRIAL CONCERN WHEN MANAGEMENT THEREOF IS TAKEN OVER View Judgements
  43 EFFECT OF NOTIFIED ORDER UNDER SECTION 42 View Judgements
  44 POWERS AND DUTIES OF DIRECTORS AND ADMINISTRATORS View Judgements
  45 NORIGHT TO COMPENSATION FOR TERMINATION OF CONTRACT OF MANAGING DIRECTOR,ETC View Judgements
  46 APPLICATION OF ACT 1 OF 1956 View Judgements
  47 RESTRICTION ON FILING OF SUITS FOR DISSOLUTION, ETC., OF AN INDUSTRIAL CONCERN NOT BEING A COMPANY WHEN ITS MANAGEMENT IS TAKEN OVER View Judgements
  48 OFFICIAL ASSIGNEE OR RECEIVER NOT TO BE APPOINTED WITHOUT THE CONSENT OF THE RECONSTRUCTION BANK View Judgements
  49 POWER OF CENTRAL GOVERNMENT TO GRANT RELIEF IN THE CASE OF CERTAIN ASSISTED INDUSTRIAL CONCERNS View Judgements
  50 POWER OF HIGH COURT TO AUTHORISE RECONSTRUCTION BANK TO PREPARE SCHEME FOR RECONSTRUCTION, ETC., OF INDUSTRIAL CONCERN View Judgements
  51 CHIEF METROPOLITAN MAGISTRATE AND DISTRICT MAGISTRATE TO ASSIST RECONSTRUCTION BANK IN TAKING CHARGE OF PROPERTY View Judgements
  52 EFFECT OF THE ACT ON OTHER LAWS View Judgements
  53 ACT 43 OF 1961, ACT 7 OF 1964 AND ACT 45 OF 1974 NOT TO APPLY TO RECONSTRUCTION BANK View Judgements
  54 LAW RELATING TO WINDING UP NOT TO APPLY TO THE RECONSTRUCTION BANK View Judgements
  55 ACT 18 OF 1891 TO APPLY TO THE BOOKS OF THE RECONSTRUCTION BANK View Judgements
  56 CERTAIN PROVISIONS OF ACT 10 OF 1949 NOT TO APPLY TO RECONSTRUCTION BANK View Judgements
  57 ACT 54 OF 1969 NOT TO APPLY TO THE EXPANSION OR AMALGAMATION OF CERTAIN UNDERTAKINGS View Judgements
  58 RETURNS View Judgements
  59 DELEGATION OF POWERS View Judgements
  60 STAFF OF THE RECONSTRUCTION BANK View Judgements
  61 OBLIGATIONS AS TO FIDELITY AND SECRECY View Judgements
  62 PROVIDENT FUND View Judgements
  63 INDEMNITY OF DIRECTORS View Judgements
  64 PROTECTION OF ACTION TAKEN IN GOOD FAITH View Judgements
  65 CHAIRMAN, DIRECTOR, ETC., TO BE PUBLIC SERVANTS View Judgements
  66 PENALTY FOR MAKING FALSE STATEMENT IN APPLICATIONS FOR LOANS AND ADVANCES View Judgements
  67 OFFENCES BY COMPANIES View Judgements
  68 POWER TO MAKE RULES View Judgements
  69 POWER OF RECONSTRUCTION BANK TO MAKE REGULATIONS View Judgements
  70 POWER TO REMOVE DIFFICULTIES View Judgements
  71 AMENDMENT OF CERTAIN ENACTMENTS View Judgements
  72 SUBSTITUTION IN ACTS, RULES OR REGULATIONS OF THE RECONSTRUCTION BANK IN PLACE OF THE CORPORATION View Judgements
  73 -n/a- View Judgements
  SCHEDULE I DECLARATION REFERRED TO IN SECTION 37 OF THE INDUSTRIAL RECONSTRUCTION BANK OF INDIA ACT, 1984
  SCHEDULE II DECLARATION OF FIDELITY AND SECRECY
  SCHEDULE III AMENDMENTS OF CERTAIN ENACTMENTS



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