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Union of India - Section
Section 13 in The Industrial Finance Corporation Act, 1948
13.
/626[27th March, 1948]An Act to establish the Industrial Finance Corporation of India.Whereas it is expedient to establish an Industrial Finance Corporation for the purpose of making medium and long-term credits more readily available to industrial concerns in India, particularly in circumstances where normal banking accommodation is inappropriate or recourse to capital issue methods is impracticable;It is hereby enacted as follows:-| This Act has been extended to Goa, Daman and Diu by Regn. 12 of 1962, Section 3 and Sch.; Dadra and Nagar Haveli by Regn. 6 of 1963, Section 2 and Sch. I, and to the Laccadive, Minicoy and Amindivi Islands by Regn. 8 of 1965, Section 3 and Sch. Extended to Kohima and Mokokchung districts in the State of Nagaland by Act 52 or 1975, Section 21.Brought into force on 1.7.1948, vide Noti. No. F-10(1)(a)-F.1/48, dated 15.6.1948. |