Section 43(2)(m) in The Industrial Finance Corporation Act, 1948
(m)[ the taking over of the management of any industrial concern on a breach of its agreement with the Corporation and the powers and duties of Directors ] [ Substituted by Act 78 of 1952, Section 30, for Cl. (m).][or Administrator] [ Inserted by Act 50 of 1986, Section 21 (w.e.f. 2.2.1987).][under section 30-C;] [ Substituted by Act 78 of 1952, Section 30, for Cl. (m).]