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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(a) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980

(a)unless it is satisfied that such contract is unduly onerous, or has been entered into in bad faith, or is detrimental to the interest of the Central Government or such Government company; and