Section 32(2) in The Sick Industrial Companies (Special Provisions) Act, 1985
(2)Where there has been under any scheme under this Act an amalgamation of a sick industrial company with another company, the provisions of section 72-A of the Income-tax Act, 1961 (43 of 1961), shall, subject to the modifications that the power of the Central Government under that section may be exercised by the Board without any recommendation by the specified authority referred to in that section, apply in relation to such amalgamation as they apply in relation to the amalgamation of a company owning an industrial undertaking with another company.[* * *] [ Sub-Section (3) omitted by Act 12 of 1994, Section 19 (w.e.f. 1.2.1994).]
