Section 4(4) in The Industrial Finance Corporation Act, 1948
(4)The allotment of shares to the applicants mentioned in sub-section (3) shall be made by the Board in accordance with the regulations made in this behalf.[* * *] [ Sub-Ss. (5) and (6) omitted by Act 18 of 1964, Section 38 and Sch. II (w.e.f. 1.8.1964).]
