Section 23(d) in The Industrial Finance Corporation Act, 1948
(d)underwriting the issue of stock, shares, bonds or debentures by industrial concerns [and retaining as part of its assets, any stocks, shares, bonds or debentures which it may have to take up in fulfilment of its obligations thereto] [ Inserted by Act 50 of 1986, Section 14 (w.e.f. 2.2.1987).];(da)[ transferring for consideration any instrument relating to loans and advances granted by it to industrial concerns; ] [ Inserted by Act 74 of 1972, Section 11.]
