Section 5 in The Industrial Finance Corporation (Transfer Of Undertaking And Repeal) Act, 1993
5. Concession, etc., to be deemed to have been granted to the Company
.-With effect from the appointed day, all fiscal and other concessions, licences, benefits, privileges and exemptions granted to the Corporation in connection with the affairs and business of the Corporation under any law for the time being in force shall be deemed to have been granted to the Company.
