Section 23(e) in The Industrial Finance Corporation Act, 1948
(e)acting as agent for the Central Government or, with its approval, for the International Bank for Reconstruction and Development [or any other international or national institution or organisation] [ Inserted by Act 50 of 1986, Section 14 (w.e.f. 2.2.1987).] in the transaction of any business with an industrial concern in respect of loans or advances granted, [or stocks, shares, bonds or debentures subscribed, by any of them or on their behalf] [ Substituted by Act 50 of 1986, Section 14, for certain words (w.e.f. 2.2.1987).];
