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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Alcock Ashdown Company Limited (Acquisition Of Undertakings) Act,1973

(3)The Central Government may take, or cause to be taken, all necessary steps for securing possession of the undertakings which have vested in it under section 3.