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Ram Paul vs Haryana Financial Corporation ... on 11 March, 2013
Dr. Subhash Chander Pasrija vs Haryana Financial Corporation ... on 23 July, 2012

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[Section 48] [Complete Act]
Central Government Act
Section 48(1) in The State Financial Corporations Act, 1951
(1) The Board may, after consultation with the 1[ Development Bank] and with the previous sanction of the State Government, make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.