Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Undertaking of the Corporation to vest in the company
4	General effect of vesting of undertaking in the Company
5	Concession, etc., to be deemed to have been granted to the Company
6	Tax exemption or benefit to continue to have effect
7	Guarantee to be operative
8	Provisions in respect of officers and other employees of Corporation
9	Act 18 of 1891 to apply to the books of the company
10	Shares, bonds and debentures to be deemed to be approved securities
11	Repeal and saving of Act 15 of 1948
12	Repeal and saving