Section 9 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
9. Management, etc. of sick textile undertakings.
- The Corporation or any person which the Corporation may, by order in writing specify, shall be entitled to exercise the powers of general superintendence, direction, control and management of the affairs and business of the sick textile undertakings, the right, title and interest of an owner in relation to which have vested in the Corporation under sub-section (2) of section 3,and do all such things as the owner of the sick textile undertakings is authorised to exercise and do.
