Section 5(1) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(1)For the transfer to, and vesting in, the State Government, under Section 3 of the shares of the Company, there shall be given by the State Government to the shareholders of the Company in cash, the amount calculated as the value of such shares in accordance with the principles laid down in the Wealth Tax Act, 1957 (Act 27 of 1957) and the rules framed thereunder for determining the value of unquoted shares as in force on the appointed day and in the manner specified in Section 7.
