Section 4(3)(c) in The State Financial Corporations (Amendment) Act, 2000

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Union of India - Subsection

Section 4(3)(c) in The State Financial Corporations (Amendment) Act, 2000

(c)public sector banks, the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956 ), other insurance companies owned or controlled by the Central Government, other institutions owned or controlled by t e Central Government or the State Government, as the case may be; and

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Union of India - Subsection

Section 4(3)(c) in The State Financial Corporations (Amendment) Act, 2000