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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(ii) in The Rajasthan Financial Corporation General Regulations, 2002

(ii)Any Committee constituted under Section 21 shall, in the exercise of the power entrusted to it, be bound by such general or special directions as the Board or the Executive Committee may give from time to time.