Section 29 in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986
29. Textile undertaking not to be wound up by the Court.
- No proceeding for the winding up of the textile company, the right, title and interest in relation to the textile undertaking which have vested in the Corporation under this Act or, for the appointment of a receiver in respect of the business of such undertaking, shall lie or be proceeded within any Civil Court except with the consent of the State Government.
