Section 40(2) in The State Financial Corporations Act, 1951
(2)The Financial Corporation may, for the purpose of efficient discharge of its functions under this Act, collect from, or furnish to-(a)the Central Government;(b)the State Bank of India constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955), any subsidiary bank within the meaning of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), any other scheduled bank, any ][State Co-operative Bank, the Small Industries Bank or the Development Bank] [ Substituted by Act 39 of 2000, Section 29, for " State Co-operative Bank or the Development Bank" (w.e.f. 5.9.2000).],[such credit information or other information as it may consider useful for the purpose, in such manner and at such time as it may think fit.Explanation .-For the purposes of this sub-section, the expression "credit information" shall have the same meaning as in clause (c) of section 45-A of the Reserve Bank of India Act, 1934 (2 of 1934) subject to the modification that the banking company referred to therein shall mean a bank referred to in clause (b) of this sub-section.] [Inserted by Act 48 of 1983, Section 6 (w.e.f. 30.12.1983). ]
