Section 2 in The Industrial Finance Corporation (Transfer Of Undertaking And Repeal) Act, 1993
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"appointed day "means such date as the Central Government may, by notification in the Official Gazette, appoint under section 3;(b)"Company "means the Industrial Finance Corporation of India Limited to be formed and registered under the Companies Act, 1956;(c)"Corporation "means the Industrial Finance Corporation of India established under sub-section (1) of section 3 of the Industrial Finance Corporation Act, 1948.
