Section 14(1) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
(1)The Steel authority of India shall be liable to pay any sum under the provisions of the Income-tax Act of the Companies (profits) Surtax Act which the dissolved company would have been liable to pay if the dissolution had not taken place, in the like manner and to the same extent as the dissolved company.
