Section 9(2) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
(2)The Central Government may appoint one or more individuals or a Government company as the Custodian or Custodians of the undertakings of either, or both, of the two companies in relation to which no direction has been made by it under sub-section (1) of section 6.
