PREAMBLE (ACT NO. 1 OF 1986) An Act to make in public interest, special provisions with a view to securing the timely detection of sick and potentially sick companies owning industrial undertakings, the speedy determination by a Board of experts of the preventive, ameliorative, remedial and other measures which need to be taken with respect to such companies and the   expeditious enforcement of the measures so determined and for matters connected therewith or incidental thereto. Be it enacted by Parliament in the thirty-sixth year of the Republic of India as follows :-