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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(6) in The Punjab Reorganisation Act, 1966

(6)Nothing in the preceding provisions of this section shall be construed as preventing the Government of the State of Haryana or Punjab from constituting, at any time after the appointed day and with the approval of the Central Government, a State Financial Corporation for that State under the State Financial Corporations Act, 1951.