The Industrial Finance Corporation Act, 1948

37. Liquidation of Corporation.

No provision of law relating to the winding up of companies or corporations shall apply to the Corporation, and the Corporation shall not be placed in liquidation save by order of the Central Government and in such manner as it may direct.

1. S. 36 renumbered as sub-section (1) of that section by Act 18 of 1964, s. 38 and Sch, II (w.e.f. 1-8-1964).
2. Subs. by s. 38 and Sch II, ibid., for certain words (w.e.f. 1-8-1964).
3. Ins. by s. 38 and Sch. II, ibid. (w.e.f. 1-8-1964).

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