Section 25(3) in The State Financial Corporations Act, 1951
(3)[ Subject to the provisions of sub-section (5) of section 7, the aggregate of contingent liabilities of the Financial Corporation under clauses (a), (b) ] [Substituted by Act 6 of 1962, Section 10, for Section 25 (w.e.f. 16-4-1962). ][(c) and (ca)] [ Substituted by Act 77 of 1972, Section 15, for " and (c)" (w.e.f. 30-12-1972).][of sub-section (1) shall not at any time exceed twice the paid-up share capital and reserve fund of the Corporation except with the prior approval of the State Government and in consultation with the ] [Substituted by Act 6 of 1962, Section 10, for Section 25 (w.e.f. 16-4-1962). ] [Small Industries Bank] [ Substituted by Act 39 of 2000, Section 17, for " Development Bank" (w.e.f. 5-9-2000).][but in no case shall exceed thrice the paid-up share capital and reserve fund of the Corporation.] [Substituted by Act 6 of 1962, Section 10, for Section 25 (w.e.f. 16-4-1962). ]
