State Financial Corporations Act, 1951

Foot Notes

1 The appointed date is 1st. August, 1952 (in the whole of India except the State of Jammu and Kashmir), vide Notification No. SRO 1317, dated 28th. July, 1952.

2 Substituted by Act No. 43 of 1985.

3 Inserted by Act No. 43 of 1985.

4 The word "or" omitted by Act No. 43 of 1985.

5 Former Explanation renumbered as Explanation 1 by Act No. 43 of 1985.

6 Omitted by Act No. 43 of 1985.

7 Substituted for the words "Banking Companies Act, 1949" by Act No. 43 of 1985.

8 Substituted for the words "shall be guaranteed by the State Government" by Act No. 43 of 1985.

9 Substituted by Act No. 43 of 1985, for the words "ninety per cent of".

10 The words "at any time" omitted by Act No. 43 of 1985.

11 Substituted for the words "financial institutions" by Act No. 43 of 1985.

12 Substituted for the words "shall be laid" by Act No. 43 of 1985.

13 Substituted by Act No. 43 of 1985, for the words "Provided that".

14 Substituted by Act No. 43 of 1985, for the words "Provided further that".

15 Substituted by Act No. 43 of 1985, for the words "convert such debentures or loans".

16 Substituted by Act No. 43 of 1985, for the words "State Financial Corporations (Amendment) Act, 1972".

17 Substituted for the words "fifteen lakhs" by Act No. 43 of 1985.

18 Substituted for the words "one crore of rupees" by Act No. 43 of 1985.

19 Substituted for the words and number "under sub-section 5" by Act No. 43 of 1985.

20 The first proviso omitted by Act No. 43 of 1985.

21 Substituted for the words "three months" by Act No. 43 of 1985.

22 Inserted by Act No. 48 of 1983.

23 Section 40 renumbered as sub-section (3) thereof by Act No. 48 of 1983.

24 Substituted by Act No. 43 of 1985, for the words "Indian Income Tax Act, 1922 (11 of 1922)"

25 Inserted by Act No. 4 of 1986, w.e.f. 15th. May, 1986.

26 Clause (h) omitted by Act No. 43 of 1985.

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