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[Cites 0, Cited by 3] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(f) in The Sick Industrial Companies (Special Provisions) Act, 1985

(f)the reduction of the interest or rights which the shareholders have in the sick industrial company to such extent as the Board considers necessary in the interests of the reconstruction, revival or rehabilitation of the sick industrial company or for the maintenance of the business of the sick industrial company;