Section 20(4) in The Sick Industrial Companies (Special Provisions) Act, 1985
(4)Notwithstanding anything contained in sub-section (2) or sub-section (3), the Board may cause to be sold the assets of the sick industrial company in such manner as it may deem fit and forward the sale proceeds to the High Court for orders for distribution in accordance with the provisions of section 529-A, and other provisions of the Companies Act, 1956 (1 of 1956).
