Section 27(2) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(2)The State Textile Corporation shall not omit to ratify a contract and shall not make any alteration or modification therein except after giving to the parties to the contract a reasonable opportunity of being heard and except after recording in writing its reason for refusal to ratify the contract or for making any alteration or modifications therein.
