Section 17(v) in The State Financial Corporations (Amendment) Act, 2000
(v)doing such other business as the Small Industries Bank may authorise, and or generally the doing of such acts and things as may be incidental to or consequential upon, the exercise of its powers or the discharge of its duties under this Act.(2) The Financial Corporation may receive, in consideration of any of the services mentioned in sub- section (1), such commission, brokerage, interest, remuneration or fee as may be agreed upon.'';
