Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(3) in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971 (3)The Central Government may take, or cause to be taken, all necessary steps for securing possession of the undertaking which has vested in it under section 3.
