Section 57 in The Industrial Reconstruction Bank Of India Act, 1984
57. Act 54 of 1969 not to apply to the expansion or amalgamation of certain undertakings.
- No provision of the Monopolies and Restrictive Trade Practices Act, 1969, in relation to the amalgamation, merger, modernisation or expansion of any undertaking to which Part III of that Act applies, shall apply when such amalgamation, merger, modernisation or expansion of such undertaking, takes place as a result of any sale, lease, purchase, amalgamation or merger in accordance with the provisions of this Act.
