Section 30(2) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the time within which and the manner in which an intimation referred to in sub-section (4) of section 4, shall be given;(b)any other matter which is required to be, or may be prescribed.
