The Inter-State Corporations Act, 1957

[Act No. 38 of 1957]

[20th September, 1957.]

Contents
Title	Inter-State Corporations Act, 1957
Sections	Particulars
1.	Short title
2.	Definition
3.	Power of State Governments to frame schemes
4.	Reorganisation of certain inter-State corporations
5.	Power of Central Government to add to the Schedule
The Schedule	(See sections 2 and 5)