(1)An application by an infrastructure capital company or infrastructure capital fund or a public sector company for notification under clause (48) of section 2 of any zero coupon bond proposed to be issued by it shall be made in Form No. 5B at least three months before the date of issue of such bond:Provided that an application shall not be made for notification of a bond to be issued after two financial years following the financial year in which the application is made.
