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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(6) in The M.P. Reorganisation Act, 2000

(6)Nothing in the preceding provisions of this section shall be construed as preventing the Government of the State of Madhya Pradesh and Chhattisgarh from constituting, at any time on or after the appointed day, a State Financial Corporation for that State under the State Financial Corporation Act, 1951 (63 of 1951).