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state financial corporations act
act, 1951
"state financial corporations act"
[
Section 3A(2)
] [
Section 3A
] [
Complete Act
]
Central Government Act
Section 3A(2)(h) in The State Financial Corporations Act, 1951
(h) make such incidental and consequential provisions, not inconsistent with this Act, as may be deemed necessary or expedient for giving effect to the agreement.