Section 28(b) in The Textile Undertakings (Nationalisation) Act, 1995
(b)the Custodian or any person authorised by him for this purpose shall until alternative arrangements have been made by the National Textile Corporation, continue to be authorised to operate, in relation to the textile undertaking, any account of such undertaking in a bank as if such Custodian or the person authorised by the Custodian had been authorised by the National Textile Corporation to operate such account.
