Krishna Silicate And Glass Works Limited ( Acquisition And Transfer Of Undertakings ) Act, 1986

Assent of the President of India was first published in the Calcutta Gazette, Extraordinary, of the 7th August, 1987. An Act to provide for the acquisition and transfer, in the public interest, of the undertakings of the Krishna Silicate and Glass Works Limited, and for matters connected therewith or incidental thereto. Whereas the Krishna Silicate and Glass Works Limited had been engaged in the manufacture of glass bottles and vials; And Whereas the management of the undertakings of the Krishna Silicate and Glass Works Limited has been conducted in a manner highly detrimental to the public interest; And Whereas the management of the undertakings of the Krishna Silicate and Glass Works Limited was taken over by the Central Government under section 18FA of the Industries (Development and Regulation) Act, 1951; And Whereas for the purpose of reconstructing and rehabilitating the undertakings of the Krishna Silicate and Glass Works 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 31 of 1986

Year

1986

Enacted on

07-08-1987

In force from

7 August 1987

Jurisdiction

West Bengal State Act

Subjects

Companies And Corporate Law

Read the full text of Krishna Silicate And Glass Works Limited ( Acquisition And Transfer Of Undertakings ) Act, 1986 section by section on LawLens.

Official source: India Code