LexSection 10 — Shares, bonds and debentures to be deemed to be approved securities.
The Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993
Notwithstanding anything contained in any other law for the time being in force, the shares, bonds and debentures of the Company shall be deemed to be approved securities for the purposes of the Indian Trusts Act, 1882 (2 of 1982), the Insurance Act, 1938 (4 of 1938) 1 ***.Open in Lexace · Ask the AI about this section