Section 9 in The Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003
9. Shares, bonds and debentures to be deemed to be approved securities.—
Notwithstanding anything contained in any other law for the time being in force, the shares, bonds and debentures of the Company shall be deemed to be approved securities for the purposes of the Indian Trusts Act, 1882 (2 of 1882) and the Insurance Act, 1938 (4 of 1938).
