As from the appointed day,— (a) the Financial Corporations constituted under the State Financial Corporations Act, 1951 (63 of 1951), for the States of Rajasthan and Madhya Pradesh, and (b) the State Electricity Boards constituted under the Electricity (Supply) Act, 1948 (54 of 1948), for the said States, shall be deemed to have been constituted for those States with their areas as altered by the provisions of section 3.Open in Lexace · Ask the AI about this section
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