Section 6(1) in The Jaora Sugar Mills Tatha Seth Govindram Sugar Mills (Upkramon Ka Arjan Aur Antaran) Adhiniyam, 1984
(1)Notwithstanding anything contained in Sections 3 and 4 the State Government may, subject to such terms and conditions as it may think lit to impose, direct, by notification, that the undertakings of the company and the right, title and interest of the company in relation to its undertakings, which have vested in that Government, under Section 3, shall, instead of continuing to vest in the State Government, vest in a Government company or a co-operative society either on the date of the notification or on such earlier or later date (not being a date earlier than the appointed day) as may be specified in the notification.
