Section 14 in The Chhattisgarh Moneylenders Act, 1934
14. Inapplicability of Act to certain Corporations.
- This Act shall not apply to-(i)the Industrial Development Bank of India constituted under the Industrial Development Bank of India Act, 1964 (No. 18 of 1964);(ii)the Industrial Credit and Investment Corporation of India registered under the Companies Act, 1956 (No. 1 of 1956);(iii)the Life Insurance Corporation of India constituted under the Life Insurance Corporation Act, 1956 (No. 31 of 1956);(iv)the Unit Trust of India constituted under the Unit Trust of India Act, 1963 (No. 52 of 1963);(v)the Industrial Finance Corporation of India constituted under the Industrial Finance Corporation Act, 1948 (No. 15 of 1948);(v-A) the International Finance Corporation Washington established under the agreement as defined in clause (a) of Section 2 of the International Finance Corporation (Status, Immunities and Privileges) Act, 1958 (No. 42 of 1958); and(vi)such other financing institution in the public sector which is :-(i)established by or under the Central or State Law for the time being in force; and(ii)controlled or managed by the Central Government or the State Government, as the State Government may, by notification, specify.
