Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(b) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(b)"Corporation" means the Gujarat State Financial Corporation established under the State Financial Corporations' Act, 1951 (LX1II of 1951) and includes any other Corporation owned or controlled by the Central or State Government specified by the State Government by a notification in the Official Gazette.