LexSection 11 — Management, etc., of sick textile undertakings.
The Sick Textile Undertakings (Nationalisation) Act, 1974
The National Textile Corporation or any person which that Corporation may, by order in writing, specify, shall be entitled to exercise the powers of general superintendence, direction, control and management of the affairs and business of a sick textile undertaking, the right, title and interest of an owner in relation to which have vested in that Corporation under sub-section (2) of section 3, and do all such things as the owner of the sick textile undertaking is authorised to exercise and do.Open in Lexace · Ask the AI about this section