Section 10 in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
10. Transfer of shares held by Integral Company to Bharat Refractories Limited.-
On the appointed day, all the shares held by the Integral Company in the share capital of the India Firebricks and Insulation Company Limited (a company formed and registered under the Companies Act having its registered office at Bombay in the State of Maharashtra) shall stand transferred to, and vest in, the Bharat Refractories Limited.
