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state financial corporations act
act, 1951
"state financial corporations act"
[
Section 48(2)
] [
Section 48
] [
Complete Act
]
Central Government Act
Section 48(2)(f) in The State Financial Corporations Act, 1951
(f) the manner and terms of issue and repayment of bonds and debentures by the Financial Corporation;
1. Ins. by Act 4 of 1986, s. 2 and sch. (w. e. f. 15- 5- 1986 ) 2. Subs. by Act 52 of 1975, s. 37, for" Reserve Bank" (w. e. f. 16- 2- 1976 ).