Section 32 in The Sick Industrial Companies (Special Provisions) Act, 1985
32. Effect of the Act on other laws .-(1) The provisions of this Act and of any rules or schemes made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law except the provisions of the [Foreign Exchange Regulation Act, 1973 (46 of 1973)], and the [Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976)] [[This Act has now been repealed by the Urban Land (Ceiling and Regulation) Repeal Act, 1999 (15 of 1999).
]] for the time being in force or in the Memorandum or Articles of Association of an industrial company or in any other instrument having effect by virtue of any law other than this Act.(2)Where there has been under any scheme under this Act an amalgamation of a sick industrial company with another company, the provisions of section 72-A of the Income-tax Act, 1961 (43 of 1961), shall, subject to the modifications that the power of the Central Government under that section may be exercised by the Board without any recommendation by the specified authority referred to in that section, apply in relation to such amalgamation as they apply in relation to the amalgamation of a company owning an industrial undertaking with another company.[* * *] [ Sub-Section (3) omitted by Act 12 of 1994, Section 19 (w.e.f. 1.2.1994).]
