Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(7) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972 (7)The Custodian shall receive from the funds of the undertaking of the company such remuneration as the Central Government may fix.
