LexaceLexace Ask the AI ›

Section 1 — Short title and commencement.

The Sick Industrial Companies (Special Provisions) Repeal Act, 2003
(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.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

All sections Next ›