Section 743(5) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(5)Every notification issued under sub-section (2) or sub-section (3) for vesting the management of a sugar undertaking in the Central Government shall be in force for such period not exceeding three years from the date of vesting as may be specified in the notification [x x x] [Omitted by Act 44 of 1981, Section 2. ] the Central Government is of opinion that it is expedient in the public interest that the management of the sugar undertaking should continue to vest in the Central Government after the expiry of the period so specified, it may, from time to time, issue, by notification, directions for such continuance for such further period as may be specified in the directions:Provided that the total period for which the management of the undertaking may remain vested in the Central Government shall in no case exceed [seven years] [Substituted by Act 11 of 1985, Section 2 (w.e.f. 20-11-1984). ] from the date of vesting.
