Section 43(2)(e) in The Industrial Finance Corporation Act, 1948

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(e) in The Industrial Finance Corporation Act, 1948

(e)the calling of meetings of the [Board] [ Substituted by Act 74 of 1972, Section 21, for " Board and of the Central Committee.], fees for attending meetings thereof and the conduct of business thereat;

(ee)[ the delegation of powers and functions of the Board to the Chairman] [Inserted by Act 28 of 1955, Section 22 (w.e.f. 18.9.1955). ][, Managing Director] [ Inserted by Act 50 of 1986, Section 21 (w.e.f. 2.2.1987).][or to officers of the Corporation;] [Inserted by Act 28 of 1955, Section 22 (w.e.f. 18.9.1955). ]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 43(2)(e) in The Industrial Finance Corporation Act, 1948