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[Cites 0, Cited by 3] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(i) in The Sick Industrial Companies (Special Provisions) Act, 1985

(i)sale of the industrial undertaking of the sick industrial company free from all encumbrances and all liabilities of the company or other such encumbrances and liabilities as may be specified, to any person, including a co-operative society formed by the employees of such undertaking and fixing of reserve price for such sale;