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

Union of India - Subsection

Section 26(a) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

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