LexSection 6 — Concession, etc., to be deemed to have been granted to Company.
The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997
With effect from the appointed day, all fiscal and other concessions, licences, benefits, privileges and exemptions granted to the Reconstruction Bank in connection with the affairs and business of the Reconstruction Bank under any law for the time being in force shall be deemed to have been granted to the Company.Open in Lexace · Ask the AI about this section