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[Cites 0, Cited by 3] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(c) in Road Transport Corporations Act, 1950

(c)to prepare schemes for the acquisition of,and to acquire, either by agreement or compulsorily in accordance with the law of acquisition for the time being in force in the State concerned and with such procedure as may be prescribed, whether absolutely or for any period, the whole or any part of any undertaking of any other person to the extent to which the activities thereof consist of the operation of road transport services in that State or in any extended area;