Section 9(1)(a) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

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Union of India - Subsection

Section 9(1)(a) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

(a)having in his possession or custody or under his control any property forming part of the undertaking of the company, wrongfully withholds such property from the [Administrator, Board of management or Custodian] [Substituted by Act 36 of 1974, S.7 (28-6-1974) for the word "Custodian"] or any person authorised under this Act, or

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Union of India - Subsection

Section 9(1)(a) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972