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[Cites 0, Cited by 0] [Section 424D(2)] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(2)(i) in The Companies (Second Amendment) Act, 2002

(i)sale of the industrial undertaking of the sick industrial company free from all encumbrances and all liabilities of the company or other such encumbrances and liabilities as may be specified, to any person, including a co- operative society formed by he employees of such undertaking and fixing of reserve price for such sale;