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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(b) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978

(b)where no such direction has been made by the State Government, vest in one or more Custodians appointed under sub-section (3), and thereupon the Government company so specified or the Custodian so appointed shall be entitled to exercise all such powers and do all such things as the Company is authorised to exercise and do in relation to its undertakings.