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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3)(a) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978

(a)unless it is satisfied that such contract is unduly onerous or has been entered into in bad faith or is detrimental to the interests of the undertakings of the Company; and