Indian Health Institute And Laboratory Limited ( Acquisition And Transfer Of Undertakings ) Act, 1986

Assent of the President first published In the Calcutta Gazette, Extraordinary, dated the 4th August, 1987. An Act to provide for the acquisition and transfer, in the public interest, of the undertakings of the Indian Health Institute and Laboratory Limited, and for matters connected therewith or incidental thereto. Whereas the Indian Health Institute and Laboratory Limited had been engaged in the manufacture and production of drugs and pharmaceuticals; And Whereas the management of the undertakings of the Indian Health Institute and Laboratory Limited had been conducted in a manner highly detrimental to the public interest; And Whereas the management of the undertakings of the Indian Health Institute and Laboratory 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 Indian Health Institute and Laboratory Limited so as to subserve the interests of the general public by the augmentation of production and distribution of the aforesaid articles 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 29 of 1986

Year

1986

Enacted on

04-08-1986

In force from

4 August 1987

Jurisdiction

West Bengal State Act

Subjects

Health And Medicine

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Official source: India Code