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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3) in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976

(3)The Board in discharging its functions shall act on sound business principles having regard to public interest, welfare of Backward Classes and solvency of the Corporation and shall be guided by such instructions on questions of policy as may be given to it by the State Government.