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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(h) in The Industrial Finance Corporation Act, 1948

(h)[ the conditions and limitations subject to which the Corporation may enter into business under the proviso to clause (iii) of sub-section (3) of section 26; ] [ Substituted by Act 2 of 1982, Section 19, for Cl. (h) (w.e.f. 12.3.1982).]