Section 23(p) in The Industrial Finance Corporation Act, 1948
(p)[] [ Relettered by Act 2 of 1982, Section 12 (w.e.f. 12.3.1982).] generally, the doing of all such matters and things as may be incidental to or consequential upon the exercise of its powers or the discharge of its duties under this Act, [or under any other law for the time being in force] [ Inserted by Act 2 of 1982, Section 12 (w.e.f. 12.3.1982).];
