Sree Saraswaty Press Limited ( Acquisition And Transfer Of Undertakings ) Act, 1984

Assent of the Governor first published in the Calcutta Gazette, Extraordinary, of the 17th November, 1984. An Act to provide for the acquisition and transfer, in the public interest, of the undertakings of Sree Saraswaty Press Limited, and for matters connected therewith or incidental thereto. Whereas Sree Saraswaty Press Limited had been engaged in photo-offset and letterpress printing, serigraphy, linotype and monotype, process engraving, type founding, packaging and bookbinding, varnishing and P-U roller casting; And Whereas the management of the undertakings of Sree Saraswaty Press Limited had been conducted in a manner highly detrimental to the public interest; And Whereas the management of the undertakings of Sree Saraswaty Press Limited was taken over by the Central Government under section 18AA of the Industries (Development and Regulation) Act, 1951; And Whereas for the purpose of reconstructing and rehabilitating the undertaking of Sree Saraswaty Press Limited with a view to ensuring that the interests of the general public are served by the continuance, by the undertakings of the Company, of the aforesaid printing and other works 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 33 of 1984

Year

1984

Enacted on

17-11-1984

In force from

17 November 1984

Jurisdiction

West Bengal State Act

Subjects

Companies And Corporate Law

Read the full text of Sree Saraswaty Press Limited ( Acquisition And Transfer Of Undertakings ) Act, 1984 section by section on LawLens.

Official source: India Code