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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(6) in Bihar Reorganisation Act, 2000

(6)Nothing in the preceding provisions of this section shall be construed as preventing the Government of the States of Bihar and Jharkhand from constituting at any time on or after the appointed day, a State Financial Corporation for that State under the State Financial Corporations Act, 1951.