14. [ Inapplicability of Act to certain Corporations. [Inserted by M.P. Act No. 5 of 1975.]
- This Act shall not apply to-(i)the Industrial Development Bank of India constituted under the Industrial Development Bank of India Act, 1964 (No. 18 of 1964);(ii)the Industrial Credit and Investment Corporation of India registered under the Companies Act, 1956 (No. 1 of 1956);(iii)the Life Insurance Corporation of India constituted under the Life Insurance Corporation Act, 1956 (No. 31 of 1956);(iv)the Unit Trust of India constituted under the Unit Trust of India Act, 1963 (No. 52 of 1963);(v)the Industrial Finance Corporation of India constituted under the Industrial Finance Corporation Act, 1948 (No. 15 of 1948);[(v-A) the International Finance Corporation Washington established under the agreement as defined in clause (a) of Section 2 of the International Finance Corporation (Status, Immunities and Privileges) Act, 1958 (No. 42 of 1958); and](vi)such other financing institution in the public sector which is :-(i)established by or under the Central or State Law for the time being in force; and(ii)controlled or managed by the Central Government or the State Government, as the State Government may, by notification, specify.]Notification[Notification No. 5669-7171-VII-NI, dated 6-11-1974.] [Published in M.P. Rajpatra, Part IV (Ga), dated 29-11-1974 at page 605.] - In exercise of the powers conferred by clause (vi) of Section 14 of the Madhya Pradesh Moneylenders Act, 1934 (No. 13 of 1934), the State Government hereby specifies the Madhya Pradesh Industrial Development Corporation Limited for purposes of the said section.
