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Factoring Regulation Act, 2011

5. Recruitment for registration as a factor not to apply to bank or Statutory corporation or Government company.-

Nothing contained in section 3 shall apply to a bank or any corporation established under an Act of Parliament or State Legislature, or a Government Company as defined under section 617 of the Companies Act, 1956 (1 of 1956).



Factoring Regulation Act, 2011 Back




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