The Industrial Finance Corporation Act, 1948
3. Establishment and incorporation of Corporation.
- A
Corporation to be called the Industrial Finance Corporation of India shall be
established for the purposes of this Act.
- The Corporation shall be a body corporate by the name of the
Industrial Finance Corporation of India, HAVING perpetual succession and a
common seal, with power, subject to the provisions of this Act, to 2*[acquire,
hold or dispose of] property, both movable and immovable, and shall by the said
name sue and be sued.
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