Section 16A in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
16A. [ Capital of the Corporation. [Added by Punjab Act 16 of 1979.]
- For the purpose of carrying out its functions under this Act, the Corporation may -(a)be provided with capital by the State Government on such terms and conditions consistent with the provisions of this Act as that Government may specify; and(b)be provided with capital by the Central Government on such terms and conditions consistent with the provisions of this Act as that Government may specify.]
