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Union of India - Section
Section 33 in The Jute Companies (Nationalisation) Act, 1980
33. Power to remove difficulties.-
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty: Provided that no such order shall be made after the expiry of a period of two years from the appointed day.The First Schedule[See Sections 2(C), 7, 8 and 15(1)(A)]| Sl. No | Name of the jute company | Amount (Rupees in lakhs) |
| 1. | Alexandra Jute Mills Limited, Chartered Bank Buildings 4, Netaji Subhas Road, Calcutta-700001...... | 353.60 |
| 2. | Union Jute Company Limited, Chartered Bank Buildings, 4, Netaji Subhas Road, Calcutta-700001...... | 461.32 |
| 3. | Khardah Company Limited, 7, Red Cross Place, Calcutta-700001..... | 486.68 |
| 4. | The Kinnison Jute Mills Company Limited, Chartered Bank Buildings, 4, Netaji Subhas Road, Calcutta-700001.... | 644.70 |
| 5. | R.B.H.M. Jute Mills Private Limited, P.O. Katihar Mills, Katihar (Bihar)..... | 17.04 |
| Total | 1963.34 | |