AS PASSED BY LOK SABHA ON

                                                    4TH DECEMBER, 1991

                                                Bill No. 182-C of 1991
                                                ----------------------

THE SICK INDUSTRIAL COMPANIES (SPECIAL PROVISIONS) AMENDMENT BILL, 1991

                                  A

                                 BILL

to amend the Sick Industrial Companies (Special Provisions) Act, 1985.

     BE it  enacted by  Parliament in  the Forty-second  Year  of  the
Republic of India as follows:--

Short title.

     1. This  Act may be called the Sick Industrial Companies (Special
Provisions) Amendment Act, 1991.

Amendment of section 3 of Act 1 of 1986.

     2. In  section  3  of  the  Sick  Industrial  Companies  (Special
Provisions) Act,  1985, in  sub-section (1),  in clause (d), the words
",but does  not include a Government company as defined in section 617
of that Act" shall be omitted.