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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(a) in Bengal Chemical And Pharmaceutical Works Limited (Acquisition And Transfer of Undertakings) Act, 1980

(a)unless it is satisfied that such contract is unduly onerous, or has been entered into in bad faith, or is detrimental to the interest of the Central Government or, as the case may be, such Government company; and