Section 8(1) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(1)On the appointed day, the general superintendence, direction, control and management of the affairs and business of the Amritsar Oil Works shall,--(a)where a direction has been made by the Central Government under sub-section (1) of section (1) of section 5, vest inn the Government company specified in such direction; or(b)where no such direction has been made by the Central Government, vest in one or more Custodians appointed by the Central Government under sub-section (2) , and thereupon the Government company so specified or the Custodian or Custodians so appointed, as the case may be, shall be entitled to exercise, to the exclusion of all other persons, all such powers and do all such things as the Amritsar Sugar Mills Company is authorised or exercise and do in relation to its Amritsar Oil Works.
