Section 30(5) in The Industrial Finance Corporation Act, 1948
(5)Before passing any order under sub-section (3) or sub-section (4), [the Court] [ Substituted by Act 74 of 1972, Section 17, for " District Judge" .] may, if [it] [ Substituted by Act 56 of 1974, Section 3 and Sch. II, for " he" .] thinks fit, examine the officer making the application.
