Eastern Distilleries ( Private ) Limited ( Acquisition And Transfer Of Undertakings ) Act, 1983

Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 23rd March, 1984. An Act to provide for the acquisition and transfer, in the public interest, of the undertakings of the Eastern Distilleries (Private) Limited, and for matters connected therewith or incidental thereto. Whereas the Eastern Distilleries (Private) Limited had been engaged in the manufacture and production of industrial alcohol and spirit which are essential to the needs of the general public; And Whereas the management of the undertakings of the Eastern Distilleries (Private) Limited had been conducted in a manner highly detrimental to the public interest ; And Whereas the management of the undertakings of the Eastern Distilleries (Private) Limited was taken over by the Central Government under section 18A of the Industries (Development and Regulation) Act, 1951; And Whereas for the purpose of reconstructing and rehabilitating the undertakings of the Eastern Distilleries (Private) Limited so as to subserve the interests of the general public by the augmentation of production and distribution of industrial alcohol and spirit which are essential to the needs of the general public, it is necessary to acquire the undertakings of the Company; It is hereby enacted as follows :-

Act number

Act 44 of 1983

Year

1983

Enacted on

23-03-1984

In force from

23 March 1984

Jurisdiction

West Bengal State Act

Subjects

Administrative Law

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Official source: India Code