Section 25(2) in The State Financial Corporations Act, 1951
(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.] [Substituted by Act 39 of 2000, Section 17, for sub-Section (1) (w.e.f. 5-9-2000). ]
