Section 2(e) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
(e)"Institution" means-(i)The General Insurance Corporation formed under section 9 of the General Insurance Business (Nationalisation) Act, 1972,(ii)The Industrial Credit and Investment Corporation of India, a Company being an existing Company as defined in clause (ii) of section 3 of the Companies Act, 1956.(iii)The industrial Development Bank of India established section 3 of the Industrial Development Bank of India Act, 1964.(iv)The Industrial Finance Corporation of India established under section 3 of the Industrial Finance Corporation of India Act, 1948.(v)The Industrial Re-construction Bank of India established under section 3 of the Industrial Re-construction Bank of India Act, 1984.(vi)The Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956.(vii)The Maharashtra State Finance Corporation established under section 3 of the State Financial Corporation Act, 1951.(viii)The State Industrial and Investment Corporation of Maharashtra, a Company registered under the Companies Act, 1956, or(ix)The Unit Trust of India established under section 3 of the Unit Trust of India Act, 1963;
