Section 47 in The Industrial Reconstruction Bank Of India Act, 1984
47. Restriction on filing of suits for dissolution, etc, of an industrial concern not being a company when its management is taken over.
-Where the management of an industrial concern not being a company as defined in the Companies Act, 1956 (1 of 1956), is taken over by the Reconstruction Bank, no suit or proceedings for dissolution or for partition shall, in so far as it relates to that industrial concern, lie in any court or before any tribunal or other authority except with the consent of the Reconstruction Bank.
