Section 20 in The Industrial Finance Corporation Act, 1948
20. [ Investment of funds
.-The Corporation may invest its funds in the securities of the Central Government or of any State Government and may, with the approval of the Central Government, contribute to the initial capital of the Unit Trust of India established under the Unit Trust of India Act, 1963 (52 of 1963), ][and the Corporation may also subscribe to, or purchase, ] [ Inserted by Act 74 of 1972, Section 8.][the units of the said Unit Trust of India, or the shares, bonds or debentures of any financial or development institution or organisation.] [ Substituted by Act 50 of 1986, Section 12 (w.e.f. 2.2.1987).]
