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[Cites 0, Cited by 2] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(c) in The State Financial Corporations Act, 1951

(c)for an ad interim injunction restraining the industrial concern from transferring or removing its machinery or plant or equipment from the premises of the industrial concern without the permission of the Board, where such removal is apprehended.