Securities And Exchange Board Of India - Subsection
Section 13(ii) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(ii)A "public financial institution" shall have the same meaning as assigned to the term under Section 4A of the Companies Act, 1956 (1 of 1956) and shall include Industrial Development Corporations and Financial Corporations established by the Central Government or State Governments as the case may be.]
