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[Cites 0, Cited by 2] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(e) in The Sick Industrial Companies (Special Provisions) Act, 1985

(e)the continuation by, or against, the sick industrial company or, as the case may be, the [transferee company] [ Substituted by Act 12 of 1994, Section 7, for " transferee industrial company" (w.e.f. 1.2.1994).] of any action or other legal proceeding pending against the sick industrial company immediately before the date of the order made under sub-section (3) of section 17;