Section 12(2) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(2)The Government may issue such directions as it may deem desirable in the circumstances of the case to the Company and the Company may also, if it is considered necessary to do, apply to the Government at any time for instructions as to the manner in which, the management of the mills shall be conducted or in relation to any other matter arising in the course of such management.
