Section 29(5) in The State Financial Corporations Act, 1951
(5)[Where the Financial Corporation has taken any action against an industrial concern] [ Substituted by Act 77 of 1972, Section 19, for " Where the Financial Corporation takes over the management of an industrial concern," (w.e.f. 30-12-1972).] under the provisions of sub-section (1), the Financial Corporation shall be deemed to be the owner of such concern, for the purposes of suits by or against the concern, and shall sue and be sued in the name of [the concern] [ Substituted by Act 6 of 1962, Section 14, for " the owner of the concern" (w.e.f. 16-4-1962).].
