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Union of India - Section

Section 424I in The Companies Act, 1956

424I. Direction not to dispose of assets .-

The Tribunal may, if it is of the opinion, that any direction is necessary in the interest of the sick industrial company or creditors or shareholders or in the public interest, by order, direct such company not to dispose of, except with the prior approval of the Tribunal, any of its assets during the period of inquiry under section 424-B or during the period of preparation or consideration of the scheme under section 424-C.