Section 21 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
21. Saving of contracts, etc.-
All Contracts, deeds, bonds, agreements and other instruments of whatever nature to which the dissolved company is a party subsisting or having effect immediately before the appointed any, shall as from that day, be of full force and effect against, or, as the case may, be in favour of, the Steel authority of India and may be enforced as fully and effectual as if, instead of the dissolved company, the Steel Authority of India had been a party thereto.
