AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

The Industrial Finance Corporation Act, 1948

27. Loans in foreign currency.

  1. Notwithstanding anything contained in the Foreign Exchange Regulation Act, 1947 (7 of 1947), or in any other enactment for the time being in force relating to foreign exchange, the Corporation may, for the purpose of granting loans or advances to industrial concerns, borrow, with the previous consent of the Central Government, foreign currency FROM the International Bank for Reconstruction and Development 3*[or any bank or financial institution in India or in any foreign country] or otherwise.
  2. The Central Government may, where necessary, guarantee all loans taken by the Corporation under sub-section (1) as to the repayment of the principal and the payment of the interest and other incidental charges.
  3. 4*All loans and advances granted to industrial concerns by the Corporation out of foreign currency borrowed under sub-section (1) shall be expressed in terms of foreign currency as equivalent of Indian currency, calculated in accordance with the rate of exchange prevailing at the time of grant thereof, and the amount due there - under shall be repayable in equivalent Indian currency, calculated
  1. Ins. by Act 2 of 1982, s. 14 (w.e.f. 12.3.1982).
  2. Subs. by Act 78 of 1952, s. 16, for s. 27.3. Ins. by Act 43 of 1957, s. 8.4. Subs. by Act 74 of 1972, s. 15, for sub-sections (3) and (4). 55.in accordance with the rate of exchange prevailing at the time of repayment of such loan or advance.
  1. Any loss or profit in connection with any borrowing of foreign currency under sub-section (1) for the purpose of granting loans and advances under this Act or with its repayment to the concerned foreign lending agency, on account of any fluctuations in the rate of exchange accruing -
  1. during the period within which the loan or advance is repayable by the industrial concern or the period of actual repayment thereof by the concern, whichever is longer, shall be reimbursed by, or paid to, as the case may be, the recipients of such loans and advances;
  2. after the expiry of the period specified in clause (a) -
  1. shall be borne by the Corporation in respect of normal market fluctuations in foreign exchange;
  2. shall be reimbursed by, or paid to, as the case may be, the Central Government in respect of fluctuations other than the normal market fluctuations in foreign exchange.

Explanation.-If any question arises as to whether any fluctuation as aforesaid is a normal market fluctuation or not, the same shall be decided by the Central Government whose decision thereon shall be final.]









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement