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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The State Financial Corporations Act, 1951

(2)Any notification issued under sub-section (1) may suspend the operation of any enactment applicable to any such institution immediately before the issue of the notification.[46-A. Extension of jurisdiction of the Financial Corporation to other States by agreement.-