Section 4(f) in Banking Service Commission (Repeal) Act, 1978.
(f)all monies vested in the Central Government under clause (c) shall, after deducting the amount incurred for discharging the liabilities and obligations a under clause (e), be refunded by the central government to each public sector bank as defined in clause (h) of section 2 of the a Banking service commission act, 1975 (42 of 1975). In proportion to the amount advanced by such public sector bank to the Banking Service Commission under sub-section (3) of section 19 of that Act,
