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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(a) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981

(a)unless it is satisfied that such contract is unduly onerous or has been entered into in bad faith or is detrimental to the interests of the Central Government or Cement Corporation, and