Inter-State Corporations Act, 1957
अन्तर्राज्यिक निगम अधिनियम,1957
An Act to provide for the reorganisation of certain corporations functioning in two or more States by virtue of section 109 of the States Reorganisation Act, 1956, and for matters connected therewith.
- Act number
- Act 38 of 1957
- Year
- 1957
- Enacted on
- 20-09-1957
- In force from
- 20-09-1957
- Jurisdiction
- Central Act (India)
- Subjects
- Companies And Corporate Law
Read the full text of Inter-State Corporations Act, 1957 section by section on LawLens.
Official source: India Code