Section 2(1)(c) in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983

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Union of India - Subsection

Section 2(1)(c) in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983

(c)any other institution, being a company as defined in section 617 of the Companies Act, 1956 (1 of 1956) or a company to which the provisions of section 619 of that Act apply, which the Central Government may, having regard to the nature of the business carried on by such institution, by notification in the Official Gazette, specify to be a public financial institution for the purposes of this Act.

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Union of India - Subsection

Section 2(1)(c) in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983