Section 17(3) in The Industrial Finance Corporation Act, 1948
(3)[ At a meeting of the Board ] [Substituted by Act 28 of 1955, Section 14, for sub-Ss. (3) and (5) (w.e.f. 18.9.1955). ][each Director] [ Substituted by Act 74 of 1972, Section 7, for certain words.][shall have one vote, and in the event of an equality of votes, the Chairman or, in his absence, any other person presiding shall have a second or casting vote. ] [Substituted by Act 28 of 1955, Section 14, for sub-Ss. (3) and (5) (w.e.f. 18.9.1955). ]
