Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

(2)The Chairman and the other members of the Board of management shall be appointed by the Central Government and shall hold office during the pleasure of that Government.