Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4C] [Entire Act] Union of India - Subsection Section 4C(2) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972 (2)The Chairman or any other member of the Board of management may be appointed by the Central Government as the Administrator.
