Section 8 in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971
8. Management and administration of the under taking.
-The undertaking, which has vested in the Central Government under section 3, shall be managed on behalf of the Central Government by such person or body of persons as may be nominated by the Central Government in this behalf, and such person or body or persons shall carry on the management in accordance with such regulations as may be made by the Central Government.
