State Financial Corporations Act, 1951
24. General duty of the Board
The Board in discharging its functions under this Act shall act on business principles, due regard being had by it to the interests of industry, commerce and the general public.
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State Financial Corporations Act, 1951 24. General duty of the Board The Board in discharging its functions under this Act shall act on business principles, due regard being had by it to the interests of industry, commerce and the general public. |
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