Section 4 in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
4. Dissolution, transfer and vesting of undertakings of certain companies in Integral Company.-
On the appointed day, the companies specified in the First Schedule shall stand dissolved and, subject to the provisions of sections 6 and 7, all the undertakings of such companies shall stand transferred to, and vest in the Integral Company.
