Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(f) in The Jaora Sugar Mills Tatha Seth Govindram Sugar Mills (Upkramon Ka Arjan Aur Antaran) Adhiniyam, 1984

(f)"date of taking over" means the date on which the management of the Seth Govindram Sugar Mills Mahidpur Road, District Ujjain or the Jaora Sugar Mills Ltd. Jaora, District Ratlam, as the case may be, was taken over by an authorised person by virtue of the order of the Government of India in the Ministry of Industry, Department of Industrial Development No. S.O. 774(E) 18-AA/ IDRA/80, dated the 12th September, 1980 and S.O. 775(E)18-AA/IDRA/80, dated the 12th September, 1980 respectively made under sub-section (1) of Section 18-AA of the Industries (Development and Regulation) Act, 1951 (No. 65 of 1951);