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[Cites 0, Cited by 14] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Sick Industrial Companies (Special Provisions) Act, 1985

(2)The Board may, if it deems necessary or expedient so to do for the expeditious disposal of an inquiry under sub-section (1), require by order any operating agency to enquire into and make a report with respect to such matters as may be specified in the order.