Section 17(4) in The Sick Industrial Companies (Special Provisions) Act, 1985
(4)The Board may,-(a)if any of the restrictions or conditions specified in an order made under sub-section (2) are not complied with by the company concerned, [or if the company fails to revive in pursuance of the said order,] [ Inserted by Act 12 of 1994, Section 6 (w.e.f. 1.2.1994).] review such order on a reference in that behalf from any agency referred to in sub-section (2) of section 15 or on its own motion and pass a fresh order in respect of such company under sub-section (3);(b)if the operating agency specified in an order made under sub-section (3) makes a submission in that behalf, review such order and modify the order in such manner as it may deem appropriate.
