Section 9(1)(b) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976

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Union of India - Subsection

Section 9(1)(b) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976

(b)where no such direction has been made by the Central Government, vest in one or more Custodians appointed by the Central Government under sub-section (2).

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Union of India - Subsection

Section 9(1)(b) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976