Section 7(1)(b) in The Iron And Steel Companies Amalgamation Act, 1952

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Union of India - Subsection

Section 7(1)(b) in The Iron And Steel Companies Amalgamation Act, 1952

(b)if he is the holder of ordinary shares, four ordinary shares for rupees ten each in the Iron and Steel Company for every five ordinary shares for rupees ten each held by him in the dissolved company immediately before the appointed day, being the relative values of the two shares as determined by the Tariff Commission established under the Tariff Commission Act, 1951 (50 of 1951).

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Union of India - Subsection

Section 7(1)(b) in The Iron And Steel Companies Amalgamation Act, 1952