In this Act, unless the context otherwise requires,-- (a) "appointed day" means such date as the Central Government may, by notification in the Official Gazette, appoint under section 3; (b) "Company" means the Industrial Finance Corporation of India Limited to be formed and registered under the Companies Act, 1956 (1 of 1956); (c) "Corporation" means the Industrial Finance Corporation of India established under sub-section (1) of section 3 of the Industrial Finance Corporation Act, 1948 (15 of 1948).Open in Lexace · Ask the AI about this section
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