Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in The Oil And Natural Gas Commission (Transfer Of Undertaking And Repeal) Act,1993 (1)On and from the appointed day, the entire capital of the Commission shall, by virtue of this Act, stand vested in the Corporation.
