Section 20 — General prohibition of taking over management or control of industrial undertakings.

The Industries (Development and Regulation) Act, 1951
After the commencement of this Act, it shall not be competent for any State Government or a local authority to take over the management or control of any industrial undertaking under any law for the time being in force which authorises any such Government or local authority so to do.

Official Hindi (PDF) ↗

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