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[Cites 0, Cited by 1] [Section 17(4)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4)(b) in The Sick Industrial Companies (Special Provisions) Act, 1985

(b)if the operating agency specified in an order made under sub-section (3) makes a submission in that behalf, review such order and modify the order in such manner as it may deem appropriate.