Section 6 in The Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003
6. Concession, etc., to be deemed to have been granted to Company.—
With effect from the appointed day, all fiscal and other concessions, licences, benefits, privileges and exemptions granted to the Development Bank, in connection with the affairs and business of the Development Bank under any law for the time being in force shall be deemed to have been granted to the Company.
