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 23] [Entire Act] Union of India - Section Section 17 in The Industries (Development And Regulation) Act, 1951 17. Special provisions for direct control by Central Government in certain cases.- [ Repealed by the Industries (Development and Regulation) Amendment Act, 1953 (26 of 1953), section 12 (w.e.f. 1-10-1953).]
