Report No. 10
9. The Road Transport Corporations Act, 1950 (LXIV of 1950)
Since it deals with acquisition of undertakings which will include even movables, the principles are different and the Act has, therefore, not been taken into consideration.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 10 9. The Road Transport Corporations Act, 1950 (LXIV of 1950) Since it deals with acquisition of undertakings which will include even movables, the principles are different and the Act has, therefore, not been taken into consideration. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
