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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3)(i) in The State Financial Corporations Act, 1951

(i)shall not apply to any transaction relating to the business entered into prior to the commencement of the State Financial Corporations (Amendment) Act, 1972 (77 of 1972), and all such business and any transaction in relation thereto may be implemented or continued as if that Act had not come into force;