Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Manisha Gupta And Ors. vs Board Of Directors, Hfc And Anr. on 13 July, 2004

Loading...
User Queries
[Complete Act]
Central Government Act
Section 43A in The State Financial Corporations Act, 1951
43A. 6[ Delegation of powers. The Board may, by general or special order, delegate to the managing director or to any other officer of the Financial Corporation 7[ or to any committee appointed under section 21] subject to such conditions and limitations, if any, as may be specified in the order such of its powers and duties under this Act as it may deem necessary.]