Section 7(2) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(2)The notification made under sub-section (1) in relation to a notified sugar undertaking shall remain in force, in the first instance, for such period not exceeding one year as may be specified in the notification but the duration of such notification may be extended from time to time by a further notification by a period not exceeding one year at a time.
