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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(3) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

(3)Such of the members of the Board of management as may be specified by the Central Government as whole-time members may be placed in charge of such functions of management of the undertaking of the company as may be specified by that Government.