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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Industrial Finance Corporation Act, 1948

(2)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 [acquire, hold or dispose of ]property, both movable and immovable, and shall by the said name sue and be sued.