Section 3(1) in The Tyre Corporation Of India Limited (Disinvestment Of Ownership) Act, 2007
(1)For the transfer to, and vesting in, any person, the shares of the company, there shall be given to the Central Government by such person or in case such person is a company, by such company, such consideration, having regard to the optimum valuation of land, assets and liabilities of the company in accordance with a valuation method as specified by the Central Government.
