Section 30 in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
30. Tea companies not to be wound up by the court.
No proceeding for the winding up of a tea company, the right, title and interest in relation to a sick tea unit owned by which have vested in the Tea Trading Corporation under this Act or for the appointment of a receiver in respect of the business of the sick tea unit shall lie or be proceeded with in any court except with the consent of the Central Government.
