Ganges Printing Ink Factory Limited ( Acquisition And Transfer Of Assets ) Act, 1993

Assent of the President of India was first published in the Calcutta Gazette, Extraordinary, dated the 11th February, 1994. An Act to provide for the acquisition and transfer, in the public interest, of the assets of the Ganges printing Ink Factory Limited, and for matters connected therewith or incidental thereto. Whereas the Ganges Printing Ink Factory Limited had been engaged in the manufacture of quality printing ink; And Whereas an order has been made for the winding up of the Company and proceedings for its liquidation are pending in the High Court at Calcutta; And Whereas for the purpose of utilising the production facilities and equipment of the Company with a view to increasing the production of printing ink and generating employment in the interest of the general public, it is necessary to acquire the assets of the Company; It is hereby enacted as follows:-

Act number

Act 18 of 1993

Year

1993

Enacted on

11-02-1994

In force from

11 February 1994

Jurisdiction

West Bengal State Act

Subjects

Constitutional Law

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Official source: India Code