The Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003
[Act No. 53 of 2003]
[30th December, 2003.]
Contents | ||
Sections | Particulars | |
Title | The Industrial Development Bank (Transfer Of Undertaking And Repeal) Act, 2003 | |
Chapter I | Preliminary | |
1. | Short title and commencement | |
2. | Definitions | |
Chapter II | Transfer and Vesting of The Undertaking of Development Bank in Company | |
3. | Undertaking of Development Bank to vest in Company | |
4. | General effect of transfer and vesting of undertaking | |
5. | Provisions in respect of officers and other employees of Development Bank | |
Chapter III | Miscellaneous | |
6. | Concession, etc., to be deemed to have been granted to Company | |
7. | Tax exemption or benefit to continue to have effect | |
8. | Guarantee to be operative | |
9. | Shares, bonds and debentures to be deemed to be approved securities | |
10. | Act to have overriding effect | |
11. | Application of other laws not barred | |
12. | Amendment to certain enactments | |
13. | Substitution in Acts, rules, regulations or notifications by Company in place of Development Bank | |
14. | Power to remove difficulties | |
15. | Repeal and saving of Act 18 of 1964 | |
The Schedule |