Section 32(3) in The State Financial Corporations Act, 1951
(3)Before passing any order under sub-section (1) or sub-section (2) [or issuing a notice under sub-section (1-A),] [ Inserted by Act 43 of 1985, Section 20 (w.e.f. 21-8-1985).] the District Judge may, if he thinks fit, examine the officer making the application.
