Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 25] [Complete Act]
Central Government Act
Section 25(5) in The State Financial Corporations Act, 1951
(5) If, on the commencement of the State Financial Corporations (Amendment) Act, 1972 (77 of 1972 ), any Financial Corporation is holding shares in excess of the limits specified in sub- section (4), the Corporation shall report the matter forthwith to the Reserve Bank and shall, within such period as the Reserve Bank may allow, so reduce its share holdings as to conform to the provisions of that sub- section.]