Section 9(4) in The Oil Industry (Development) Act, 1974
(4)Where the application is for the relief mentioned in clause (c) of sub-section (1), the Court shall grant an ad interim injunction restraining the oil industrial concern from transferring or removing its machinery and equipment and issue a notice calling upon the concern to show cause on a date to be specified in the notice why the management of the concern should not be transferred to the Board.
