Section 6(2) in Textile Undertakings (Taking Over of Management) Act, 1983
(2)The notification made under sub-section (1) shall remain in force, in the first instance, for a period of one year but the duration of such notification may be extended from time to time by a further notification by a period not exceeding one year at a time:Provided that no such notification shall, in any case, remain in force after the expiry of three years from the commencement of this Act.
