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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(6) in The Bombay Reorganisation Act, 1960

(6)Nothing in the preceding provisions of this section shall be construed as preventing the Government of the State of Gujarat from constitution, at any time on or after the appointed day, a State Financial Corporation for that State under the State Financial Corporations Act, 1951 (63 of 1951).