Section 28 in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
28. Company not to be wound up by the court.
- No proceeding for the winding up of the company, the right, title and interest in relation to the textile undertaking owned by which have vested in the Corporation under this Act or, for the appointment of a receiver in respect of the business of the textile undertaking shall lie or be proceeded within any court except with the consent of the Government.
