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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(m) in The Sick Industrial Companies (Special Provisions) Act, 1985

(m)such incidental, consequential and supplemental matters as may be necessary to secure that the reconstruction or amalgamation or other measures mentioned in the scheme are fully and effectively carried out.