Section 1415 in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971
1415.
An Ordinance, namely, the Asian Refractories Limited (Acquisition of Undertaking) Ordinance, 1971, was promulgated by the President on the 17th October, 1971, to provide for the compulsory acquisition of the undertaking of the Asian Refractories Limited.The total productions of refractories in India being inadequate and insufficient to meet the essential requirements of the iron and steel industry, acquisition of the undertaking of the Asian Refractories Limited was made by the said Ordinance, with a view to augmenting the supplies of refractories Limited was made by the said Ordinance, with a view to augmenting the supplies of refractories and speedily bring the undertaking of the Asian Refractories Limited, which has been closed, since June, 1968, into operation and for expanding its capacity thereafter. The Bill seeks to replace the said Ordinance. - SOR - Gazette of India, 6-12-1971, Pt. II, Section 2, Ext., P. 924.[23rd December, 1971]An Act to provide for the acquisition of the undertaking of the Asian Refractories Limited for the purpose of augmenting supplies of refractories to meet the essential requirements of the iron and steel industry.WHEREAS the Asian Refractories Limited is in liquidation and has stopped its production;AND WHEREAS the total production of refractories in India is inadequate and insufficient to meet the essential requirements of the iron and steel industry;AND WHEREAS the supplies of refractories can be augmented by speedily bringing the Asian Refractories Limited into operation and expanding its capacity thereafter;BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows: -
