The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997

[Act No. 7 of 1997]

[19th March, 1997.]

Contents
Title	Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Transfer and Vesting of The Undertaking of Reconstruction Bank in Company
3.	Undertakings of the Reconstruction Bank to vest in company
4.	General effect of vesting of undertaking in Company
5.	Provisions in respect of officers and other employees of Reconstruction 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.	Arrangement with Company on appointment of directors to prevail
10.	Act 18 of 1891 to apply to the books of Company
11.	Shares, bonds and debentures to be deemed to be approved securities
12.	Substitution in Act, rules or regulations of company in place of the Reconstruction Bank
13.	Repeal and saving of Act 62 of 1984
Chapter IV	Amendment to The Industrial Reconstration Bank of India Act, 1984
14.	[Insertion of new section 4A].- Rep. by the Repealing and Amending Act, 2001 (30 of 2001), s. 2 and the First schedule (w.e.f. 2-9-2001).
15.	Repeal and Saving