Section 4(4) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(4)The State Government may, from time to time, issue such directions by general or special order as may be considered necessary to exercise effectively the powers under sub-Sections (1) and (2) above including opening of account with Banks in the name of the Company, operation thereof and giving of all necessary directions and respect of the existing accounts in the name of the Company with Banks and other Financial Institutions including operation thereof.
