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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(a) in The Hooghly Docking and Engineering Company Limited (Acquisition and Transfer of Undertakings) Act, 1984

(a)where a direction has been made by the Central Government under sub-section (1) of section 5, vest, on and from the date specified in such direction, in the existing Government company specified therein; or