Section 30(4) in The Industrial Finance Corporation Act, 1948
(4)Where the application is for the relief mentioned in sub-clause (b) of sub-section (1), [the Court] [ Substituted by Act 74 of 1972, Section 17, for " District Judge" .] shall grant an ad interim injunction restraining the industrial concern from transferring or removing its machinery or equipment and issue a notice calling upon the industrial concern to show cause on a date to be specified in the notice why the management of the industrial concern should not be transferred to the Corporation.
