Section 13(1)(b) in The National Iron And Steel Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
(b)where the undertakings of the Company are directed, under sub-section (1) of section 6, to vest in an existing Government company, or are transferred by virtue of the provisions of section 7, to a new Government company, an employee of such Government company on and from the date of such vesting or transfer,