Section 10(1)(b) in Sick Textile Undertakings (Nationalisation) Act, 1974

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Union of India - Subsection

Section 10(1)(b) in Sick Textile Undertakings (Nationalisation) Act, 1974

(b)in the case of any other sick textile undertaking, the management of which could not be taken over by the Central Government before the date on which the Ordinance was promulgated, within sixty days from such date,

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Union of India - Subsection

Section 10(1)(b) in Sick Textile Undertakings (Nationalisation) Act, 1974