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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984

(2)The Central Government may appoint one or more individuals or a Government company as the Custodian or Custodians of the Ganesh Flour Mills in relation to which no direction has been made by its under sub-section (1) of section 5.