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 3] [Section 20] [Entire Act] Union of India - Subsection Section 20(1) in The State Financial Corporations Act, 1951 (1)Subject to such general or special directions as the Board may from time to time give, the Executive Committee may deal with any matter within the competence of the Board.
