Section 3(1)(c) in The Railway Companies (Emergency Provisions) Act, 1951

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Union of India - Subsection

Section 3(1)(c) in The Railway Companies (Emergency Provisions) Act, 1951

(c)has caused serious unemployment amongst a section of the community, or when, in the opinion of the Central Government, it is necessary in the national interest the Central Government may, by notified order, apply the provisions of this Act to the railway company and appoint as many persons as it thinks fit to be directors of the railway company for the purpose of taking over its management and administration.

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Union of India - Subsection

Section 3(1)(c) in The Railway Companies (Emergency Provisions) Act, 1951