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State of Madhya Pradesh - Section

Section 25 in The M.P. State Aid to Industries Act, 1958

25. Government control of industry aided.

- Notwithstanding anything contained in this Chapter, if in any case the amount or value of the State Aid given thereunder amounts to or exceeds five lakhs of rupees, or the face value of the shares held by the State exceeds 25 per cent of the authorised share capital, the State Government shall, and in any other case may, by the appointment of Government Directors or otherwise take power to ensure such control over the conduct of the industry as shall suffice in its opinion to safeguard its interest.