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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970

(2)The Board of Directors in discharging its functions shall act on sound business principles having regard to public interest, welfare of Scheduled Castes and solvency of the Corporation and shall be guided by such instructions on question of policy as may be given to it by the State Government.