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[Cites 0, Cited by 0] [Section 4D] [Entire Act]

Union of India - Subsection

Section 4D(1) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

(1)The Custodian shall, on and from the date on which the management of the undertaking of the company is taken over by the Board of management, vacate his office as such; but nothing in this sub-section shall be construed as prohibiting his appointment as a member of the Board of management or as the Administrator.