Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(v) in Bank of Baroda (Employees') Pension Regulation, 1995 (v)"Public financial institution" means a financial institution regarded as a public financial institution for the purpose of Section 4A of the Companies Act, 1956 (1 of 1956);
