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[Cites 0, Cited by 10] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(b) in The Sick Industrial Companies (Special Provisions) Act, 1985

(b)The Board may make such modifications, if any, in the draft scheme as it may consider necessary in the light of the suggestions and objections received from the sick industrial company and the operating agency and also from the [transferee company] [ Substituted by Act 12 of 1994, Section 7, for " transferee industrial company" (w.e.f. 1.2.1994).] and [any other company] [ Substituted by Act 12 of 1994, Section 7, for " any other industrial company" (w.e.f. 1.2.1994).] concerned in the amalgamation and from any shareholder or any creditors or employees of [such companies] [ Substituted by Act 12 of 1994, Section 7, for " such industrial companies" (w.e.f. 1.2.1994).]: