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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Industrial Finance Corporation (Transfer Of Undertaking And Repeal) Act, 1993

(2)Notwithstanding the repeal of the Industrial Finance Corporation Act, 1948, the Company shall, so far as may be, comply with the provisions of sections 33, 34, 34-A, 35 and 43 of the Act so repealed for any of the purposes related to the annual accounts of the Corporation.