Section 10 in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
10. Management, etc., of the sick textile undertaking.
- The State Textile Corporation or any person which that Corporation may, by order in writing, specify, shall be entitled to exercise the powers of general superintendence, direction, control and management of the affairs and business of the sick textile undertaking, the right, title and interest of an owner in relation to which have vested in that Corporation under subsection (2) of section 3, and do all such things as the owner of the sick textile undertaking is authorised to exercise and do.
