Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Rehabilitation Finance Administration Act, 1948

(1)The Central Government shall constitute a Corporation called the Rehabilitation Finance Administration for giving financial assistance on reasonable terms to displaced persons to enable them to settle in business and industry [or to any business or industry, a substantial portion of which is owned by displaced persons;Added by Act 1 of 1950, s. 4].