Hind Cycles and Sen-Raleigh Limited (Nationalisation) Act, 1980


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Section
 Section Title
  INTRODUCTION
  PREAMBLE
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  title CHAPTER II : Acquisition of the undertakings of the two companies View Judgements
  3 Transfer to, and vesting in, the Central Government of the undertakings of the two companies View Judgements
  4 General effect of vesting View Judgements
  5 Owners of the two Companies to be liable for certain prior liabilities View Judgements
  6 Power of Central Government to direct vesting of the undertakings of the two companies in two Government Company View Judgements
  title CHAPTER III : Payment of amounts View Judgements
  7 Payment of amount View Judgements
  8 Payment of further amounts View Judgements
  title CHAPTER IV :Management, etc, of the undertakings of the two companies View Judgements
  9 Management, etc., of the undertakings of the two companies View Judgements
  10 Duty of persons in charge of management of undertakings of the two companies to deliver all assets, etc View Judgements
  11 Duty of persons to account for assets, etc., in their possession View Judgements
  12 Accounts and Audit View Judgements
  title CHAPTER V : Provisions relating to employees of the two companies View Judgements
  13 Continuance of employees View Judgements
  14 Provident fund and other funds View Judgements
  title CHAPTER VI : Commissioner of Payments View Judgements
  15 Appointment of Commissioner of Payments View Judgements
  16 Payment by Central Government to the Commissioner View Judgements
  17 Certain powers of Central Government or Government companies View Judgements
  18 Claims to be made to the Commissioner View Judgements
  19 Priority of claims View Judgements
  20 Examination of claims View Judgements
  21 Admission or rejection of claims View Judgements
  22 Disbursement of money by Commissioner View Judgements
  23 Disbursement of amounts to the two companies View Judgements
  24 Undisbursed or unclaimed amount to be deposited with the general revenue account View Judgements
  title CHAPTER VII : MISCELLANEOUS View Judgements
  25 Act to have overriding effect View Judgements
  26 Contracts to cease to have effect unless ratified by the Central Government or Government companies View Judgements
  27 Penalties View Judgements
  28 Offences by companies View Judgements
  29 Protection of action taken in good faith View Judgements
  30 Delegation of powers View Judgements
  31 Power to make rules View Judgements
  32 Power to remove difficulties View Judgements
  33 Repeal and saving View Judgements
  Omitted
  Omitted
  Omitted
  Omitted
  Omitted



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