Section 28(4) in The Industrial Finance Corporation Act, 1948
(4)Where the Corporation takes over the management [or possession] [ Inserted by Act 74 of 1972, Section 16.] of a concern under the provisions of sub-section (1), it shall be deemed to be the owner of such concern for purposes of suits by or against such concern and shall sue and be sued in the name [* * *] [ The words " of the owner" omitted by Act 43 of 1957, Section 9 (w.e.f. 21.12.1957).] of the concern.
