Section 48(2)(m) in The State Financial Corporations Act, 1951

[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(m) in The State Financial Corporations Act, 1951

(m)the appointment of [committees] [ Substituted by Act 43 of 1985, Section 30, for " advisory committees for techmical and other advice" (w.e.f. 21.8.1985).] for the purposes of this Act, [fees for attending meetings thereof and the conduct of business thereat] [ Inserted by Act 56 of 1956, Section 25 (w.e.f. 1.10.1956).]; and

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Union of India - Subsection

Section 48(2)(m) in The State Financial Corporations Act, 1951