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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in The Textile Undertakings (Nationalisation) Act, 1995

(m)"textile undertaking" or "the textile undertaking" means an undertaking specified in column (2) of the First Schedule, the management of which was before the appointed day, taken over by the Central. Government under the Textile Undertakings (Taking Over of Management) Act, 1983, (40 of 1983.) or is file case may be under the Laxmirattan and Atherton West Cotton Mills (Taking Over of Management) Act, 1976; (98 of 1976.)