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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(a) in Sick Textile Undertakings (Nationalisation) Act, 1974

(a)having in his possession, custody or control any property forming part of a sick textile undertaking wrongfully withholds such property from the Central Government or the National Textile Corporation, or any person authorised by that Government or Corporation, as the case may be, in this behalf, or