Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 20 in The West Bengal Backward Classes Development And Finance Corporation Act, 1995. 20. Guarantee by State Government in respect of shares. - The shares of the Corporation shall be guaranteed by the State Government as to the payment of the principal.
