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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(c) in The State Financial Corporations Act, 1951

(c)the manner in which, and the conditions subject to which, the shares of the Financial Corporation may be held and transferred and generally all matters relating to the rights and duties of shareholders;
(ca)[ the maintenance of register of shareholders, particulars to be entered in such register, the safeguards to be observed in the maintenance of register of shareholders on computer floppies or diskettes, compact disk or any other electronic form the inspection and closure of the register of shareholders and all other matters connected therewith under section 6; [ Iserted by Act 39 of 2000, Section 35 (w.e.f. 5.9.2000).]
(cb)the manner of nomination of directors under clause (d) of section 10;
(cc)the entrusting or delegation of duties to the managing director by the Board under clause (c) of sub-section (1) of section 17;
(cd)the functions of Executive Committee under sub-section (2) of section 18;
(ce)the guidelines and prudential norms in accordance with which investment may be made under section 34;
(cf)the manner in which nomination may be made under section 41-B; and
(cg)the investments (whether by way of deposits in bank or otherwise) of the amounts which are not for the time being required for transaction of business;]