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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(1)For the purpose of rectification of the register of members of the old company, the Central Government shall, by notification, constitute a Tribunal consisting of one person who is or has been a Judge of a High Court.