Section 22 — Offices and agencies.

The State Financial Corporations Act, 1951
1 [22. Offices and agencies.-- The Financial Corporation shall establish its head office and other offices and agencies at such places as the State Government may, from time to time specify and save as aforesaid, the Financial Corporation may establish additional offices or agencies in such other places within the State as it may consider necessary.]

Official Hindi (PDF) ↗

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