Section 3 in The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
3. Transfer to, and vesting in, the Central Government of the undertakings of the two companies.
- On the appointed day, the undertakings of each of the two companies, and the right, title and interest of each of the two companies in relation to its undertakings, shall, by virtue of the Act, stand transferred to, and shall vest in, the Central Government.
