AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Chapter II

Acquisition and Transfer of The Undertakings of The Company

3. Transfer to, and vesting in, Central Government of the undertakings of the Company.-

On the appointed day, the undertakings of the Company, and the right, title and interest of the Company in relation to its undertakings, shall, by virtue of this Act, stand transferred to, and vest in, the Central Government.



Bengal Chemical and Pharmaceutical Works Ltd. (Acquisition and Transfer of Undertakings) Act, 1980 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys