Section 6A(1) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984
(1)Nothing in sub-section (2) of section 3 or section 4 or in any other provision of this Act shall be deemed to prevent the State Government from taking over the management of the undertaking, the right, title and interest in which vests absolutely in the State Government by virtue of the provisions of sub-section (1) of section 3, or from transferring the management again to any Corporation or new Government company.
