Section 23(a) in The Industrial Finance Corporation Act, 1948
(a)guaranteeing [* * *] [ Certain words omitted by Act 2 of 1982, Section 12 (w.e.f. 12.3.1982).]-(i)loans raised by industrial concerns which [* * *] [ Certain words omitted by Act 2 of 1982, Section 12 (w.e.f. 12.3.1982).] are floated in the public market;(ii)loans raised by industrial concerns from scheduled banks [[* * *] [Substituted by Act 2 of 1982, Section 12 (w.e.f. 12.3.1982). ] [Co-operative Banks or such other financial institutions as may be notified by the Central Government in this behalf] [Substituted by Act 2 of 1982, Section 12 (w.e.f. 12.3.1982). ];
