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[Cites 0, Cited by 1] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in Road Transport Corporations Act, 1950

(1)No provision of any law relating to the winding up of companies or corporations shall apply to a Corporation, and no Corporation shall be placed in liquidation save by order of the State Government concerned and save in such manner as maybe directed by that Government:Provided that no such order shall be made by any State Government except with the previous approval of the Central Government.