Section 39(1) in The State Financial Corporations Act, 1951
(1)In the discharge of its functions, the Board shall be guided by such instructions on question of policy as may be given to it by the State Government [in consultation with][, and after obtaining the advice of,] [ Inserted by Act 77 of 1972, Section 26 (w.e.f. 30-12-1972).][the ] [Inserted by Act 56 of 1956, Section 23 (w.e.f. 1.10.1956). ][Small Industries Bank] [ Substituted by Act 39 of 2000, Section 28, for " Development Bank" (w.e.f. 5.9.2000).].
