Section 3(4) in Sick Textile Undertakings (Nationalisation) Act, 1974
(4)Subject to sub-section (5), no court shall have jurisdiction to order divestment from the National Textile Corporation of the property vested in it by the Central Government.] [Inserted by Act 36 of 2014, s. 2 (w.e.f. 17-12-2014).]
