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[Cites 0, Cited by 2] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Industries (Development And Regulation) Act, 1951

(2)Where an application is made by the Central Government under sub-section (1), the High Court shall, notwithstanding anything contained in the Companies Act, 1956 (1 of 1956), or in any other law for the time being in force, grant the permission prayed for.]