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[Section 3A(2)] [Section 3A] [Complete Act]
Central Government Act
Section 3A(2)(a) in The State Financial Corporations Act, 1951
(a) provide for the fixation of the authorized capital of the Joint Financial Corporation, the number of fully paid- up shares into which it shall be divided, and the allocation among the participating States of the shares to be distributed under clause (a) of sub- section (3) of section 4;