Section 21(2)(b) in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978

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Union of India - Subsection

Section 21(2)(b) in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978

(b)any proceeding which could have been taken against any dissolved company if the dissolution had not taken place, may be taken against the Integral Company; and

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Union of India - Subsection

Section 21(2)(b) in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978