Section 17(2) in The Sick Industrial Companies (Special Provisions) Act, 1985
(2)If the Board decides under sub-section (1) that it is practicable for a sick industrial company to [make its net worth exceed the accumulated losses] [ Substituted by Act 12 of 1994, Section 6, for " make its net worth positive" (w.e.f. 1.2.1994).] within a reasonable time, the Board shall, by order in writing and subject to such restrictions or conditions as may be specified in the order, give such time to the company as it may deem fit to [make its net worth exceed the accumulated losses] [ Substituted by Act 12 of 1994, Section 6, for " make its net worth positive' (w.e.f. 1.2.1994).].
