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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(a) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) 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