Section 4(2) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(2)The State Government, or the officer or officers authorised under sub-Section (1), subject to the control and direction of the State Government, shall be entitled to ran the affairs of the Company by taking all necessary steps in that behalf until all necessary steps are taken under the provisions of the Companies Act, 1956 relating to the Company.
