Laxmirattan and Aterton West Cotton Mills (Taking Over of Management) Act, 1976


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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 : TAKING OVER OF THE MANAGEMENT OF THE UNDERTAKING OF THE TWO COMPANIES View Judgements
  3 Management of the undertakings of two companies to vest in the Central Government View Judgements
  4 Custodian of the two companies View Judgements
  5 Payment of amount View Judgements
  title CHAPTER III : POWER TO PROVIDE RELIEF TO ANY UNDERTAKING OR TO THE UNDERTAKINGS OF EITHER OF THE TWO COMPANIES View Judgements
  6 Power of Central Government to make certain declaration to certain undertakings View Judgements
  title CHAPTER IV : MISCELLANEOUS View Judgements
  7 Act to have overriding effect View Judgements
  8 Application of Act 1 of 1956 View Judgements
  9 Exclusion of period of operation of this Act from limitation View Judgements
  10 Protection of action taken in good faith View Judgements
  11 Contracts , etc., in bad faith may be cancelled or varied View Judgements
  12 Avoidance of voluntary transfers View Judgements
  13 Power to terminate contracts of employment View Judgements
  14 Penalties View Judgements
  15 Offences by companies View Judgements
  16 Power to make rules View Judgements
  17 Repeal and saving View Judgements
  SCHEDULE I



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