Section 17(6) in The Industrial Finance Corporation Act, 1948
(6)[ If, for any reason, a Director nominated under clause (aa) or clause (b) ] [Inserted by Act 43 of 1957, Section 3 (w.e.f. 21.12.1957). ][or clause (bb)] [ Inserted by Act 50 of 1986, Section 10 (w.e.f. 2.2.1987).][of section 10 is unable to attend any meeting of the Board, ] [Inserted by Act 43 of 1957, Section 3 (w.e.f. 21.12.1957). ] [the Development Bank or the Central Government] [ Substituted by Act 18 of 1964, Section 38 and Sch. II, for " the Central Government or the Reserve Bank" (w.e.f. 1.8.1964).] [or the Reserve Bank,] [Inserted by Act 50 of 1986, Section 10 (w.e.f. 2.2.1987). ][as the case may be, may depute any other person to attend the said meeting and such person shall, for all purposes of the said meeting, be deemed to be a Director nominated under clause (aa) or clause (b) or ] [Inserted by Act 43 of 1957, Section 3 (w.e.f. 21.12.1957). ][clause (bb)] [Inserted by Act 50 of 1986, Section 10 (w.e.f. 2.2.1987). ][, as the case be, of the said section. ] [Inserted by Act 43 of 1957, Section 3 (w.e.f. 21.12.1957). ]
