Section 12(a) in The Industrial Finance Corporation Act, 1948
(a)[ except in the case of ][the Chairman, ] [Substituted by Act 28 of 1955, Section 10, for " the Managing Director or the Deputy Managing Director" (w.e.f. 18.9.1955). ][or the Managing Director] [ Inserted by Act 50 of 1986, Section 7 (w.e.f. 2.2.1987).][, is a salaried official of the Corporation; or] [Substituted by Act 28 of 1955, Section 10, for " the Managing Director or the Deputy Managing Director" (w.e.f. 18.9.1955). ]
