Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] Union of India - Subsection Section 4A(1) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972 (1)There shall be a Board of management consisting of a Chairman and not less than four and not more than fourteen other members.
