The Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003

[Act No. 53 of 2003]

[30th December, 2003.]

Contents
Sections	Particulars
Title	The Industrial Development Bank (Transfer Of Undertaking And Repeal) Act, 2003
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Transfer and Vesting of The Undertaking of Development Bank in Company
3.	Undertaking of Development Bank to vest in Company
4.	General effect of transfer and vesting of undertaking
5.	Provisions in respect of officers and other employees of Development Bank
Chapter III	Miscellaneous
6.	Concession, etc., to be deemed to have been granted to Company
7.	Tax exemption or benefit to continue to have effect
8.	Guarantee to be operative
9.	Shares, bonds and debentures to be deemed to be approved securities
10.	Act to have overriding effect
11.	Application of other laws not barred
12.	Amendment to certain enactments
13.	Substitution in Acts, rules, regulations or notifications by Company in place of Development Bank
14.	Power to remove difficulties
15.	Repeal and saving of Act 18 of 1964
	The Schedule