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[Cites 0, Cited by 4] [Section 2] [Entire Act]

Union of India - Subsection

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

(b)[ "Financial Corporation" means a Financial Corporation established under section 3 and includes a Joint Financial Corporation established under section 3-A;] [ Substituted by Act 56 of 1956, Section 2, for Clause (b) (w.e.f. 1-10-1956).]