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Union of India - Section

Section 21 in The State Financial Corporations (Amendment) Act, 2000

21. Substitution of new section for section 34.- For section 34 of the principal Act, the following section shall be substituted, namely:-" 34. Investment of funds.- The Financial Corporation may invest its funds in accordance with applicable guidelines and prudential norms as may be prescribed and in such securities as the Board may decide from time to time.".