Section 39(3) in The Industrial Finance Corporation Act, 1948
(3)[] [ Renumbered by Act 48 of 1983, Section 5 (w.e.f. 30.12.1983).] Every Director, [member of any Advisory or other Committee,] [ Inserted by Act 74 of 1972, Section 20.] auditor, [local auditor,] [ Inserted by Act 2 of 1982, Section 18 (w.e.f. 12.3.1982).] officer [or other employee] [ Substituted by Act 78 of 1952, Section 27, for " or servant" .] of the Corporation shall, before entering upon his duties, make a declaration of fidelity and secrecy in the form set out in the Schedule.
