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Chapter II

Dissolution, Transfer and Vesting of Undertakings of Certain Companies

4. Dissolution, transfer and vesting of undertakings of certain companies in Integral Company.-

On the appointed day, the companies specified in the First Schedule shall stand dissolved and, subject to the provisions of sections 6 and 7, all the undertakings of such companies shall stand transferred to, and vest in the Integral Company.



Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978 Back




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