Section 10(1) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(1)The general superintendence, direction, control and management of the affairs and business of the undertaking, the right, title and interest in relation to which have vested in the Government under section 4, shall,-(a)where a direction has been made by the Government under sub-section (1) of section 6, vest on and from the date specified in such direction in the existing Government company, specified therein; or(b)where a declaration has been made under sub-section (1) of section 7, vest, on and from the date of such declaration, in the new Government company specified therein; or(c)where no direction referred to in clause (a) or declaration referred to in clause (b) has been made, vest, on and from the appointed day, in one or more Custodians appointed by the Government under sub-section (2),and, thereupon, the existing, or new, Government company or the Custodian or Custodians so appointed, as the case may be, shall, be entitled to exercise, to the exclusion of all other persons, all such powers and do all such things as the Company is authorised to exercise and do in relation to its undertaking.
