Section 8(2) in Textile Undertakings (Taking Over of Management) Act, 1983
(2)Subject to the provisions contained in sub-section (1), and to the other provisions contained in this Act and subject to such other exceptions, restrictions and limitations, if any, as the Central Government may, by notification, specify in this behalf, the Companies Act, 1956(1 of 1956), shall continue to apply to the textile companies in the same manner as it applied thereto before the appointed day.
