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[Cites 0, Cited by 0] [Section 5] [Entire Act]

British India - Subsection

Section 5(1) in British India Corporation Limited (Acquisition of Shares) Act, 1981

(1)For the transfer to and vesting in the central government under section 3, of the shares of the company, there shall be given by the central government to the shareholders of the company, in case and in the manner specified in section 7, an amount of rupees twenty two lakhs and sixty thousand.