Section 48 in The State Agricultural Credit Corporations Act, 1968
48. Amendment of Act 10 of 1963.
In clause (f) of section 2 of the Agricultural Refinance Corporation Act, 1963, after sub-clause (ii), the following sub-clause shall be inserted, namely:-"(iii) an Agricultural Credit Corporation established under section 3 of the State Agricultural Credit Corporations Act, 1968 (60 of 1968.)".THE SCHEDULE(See Section 40)I,................, do hereby declare that I will faithfully, truly and to best of my judgment, skill and ability execute and perform the duties required of me as a director, officer, employee or auditor (as the case may be) of the Agriculture Credit Corporation and which properly relate to any office or position in the said Corporation held by me.I further declare that I will not communicate or allow to be communicated to any legally entitled thereto any information relating to the affairs of the Corporation nor will I allow such person to inspect or have access to any books or documents belonging to, or in the possession of, the Corporation and relating to the business of the Corporation.Signed before meSignature
