On the date appointed under sub-section (1) of section 16,-- (a) the Corporation shall stand dissolved; and (b) the Agricultural Refinance and Development Corporation Act, 1963, shall stand repealed.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.