Section 8(5) in The Industrial Finance Corporation (Transfer Of Undertaking And Repeal) Act, 1993
(5)The trusts of the provident fund or the gratuity fund of the Corporation and any other bodies created for the welfare of officers or employees would continue to discharge their functions in the Company as was being done hitherto in the Corporation and any tax exemption granted to the provident fund or the gratuity fund would continue to be applied to the Company.
