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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in The Textile Undertakings (Nationalisation) Act, 1995

(5)References in this Act to the Commissioner shall, where more than one Commissioner has been appointed, 'be construed as references, to the Commissioner in relation to the textile undertaking within the local limits of the jurisdiction specified under clause (b) of sub-section (1).