Section 14(4) in Assam Industrial Infrastructure Development Corporation Act, 1990
(4)All expenditure which the State Government or the Assam Industrial Development Corporation Ltd, the Assam Small Industries Development Corporation Ltd., and the Directorate of Industries may have incurred before the date of the coming into force of this Act in connection with any of the purposes of this Act shall be deemed to be a grant to the Corporation under section 22 of this Act on that date, and assets acquired by such expenditure shall vest in the Corporation.
