Section 10(4) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(4)The Central Government may issue such directions as it may deem desirable in the circumstances of the case to the Cement Corporation and that Corporation may also, if it is considered necessary so to do, apply to the Central Government at any time for instructions as to the manner in which the management of the undertakings of the Company shall be conducted or in relation to any other matter arising in the course of such management.
