Textile Undertakings (Nationalisation) Act, 1995

कपड़ा उपक्रम (राष्‍ट्रीयकरण)अधिनियम, 1995

An Act to provide for the acquisition and transfer of the textile undertakings, and the right, title and interest of the owners in respect of the textile undertakings, specified in the First Schedule with a view to augmenting the production and distribution of different varieties of cloth and yarn so as to subserve the interests of the general public and for matters connected therewith or incidental thereto.

Act number

Act 39 of 1995

Year

1995

Enacted on

08-09-1995

In force from

01-04-1994

Jurisdiction

Central Act (India)

Subjects

Companies And Corporate Law, Land And Property

Read the full text of Textile Undertakings (Nationalisation) Act, 1995 section by section on LawLens.

Official source: India Code