 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Sick Industrial Companies (Special Provisions) Repeal Act, 2003 1. Short title and commencement.- 1. This Act may be called the Sick Industrial Companies (Special Provisions) Repeal Act, 2003. 2. It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back