Section 23 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
23. Broad of Directress of the steel authority of India to adopt accounts of dissolved company.-
(1)The accounts of the dissolved company shall stand closed on the appointed any and the balance-sheet and the profit and loss accounts for the current financial year up tot he appointed y shall be prepared and audited in accordance with the provisions of the companies Act.(2)Notwithstanding the provisions in the Companies Act, the Board of directors of the Steel Authority of India be deemed to be the Board of Directors of the dissolved company and the shareholders of the Steel authority of India shall be deemed to be the shareholders of the dissolved company for the purpose of adoption of the accounts, directors' report and completion of other formalities in accordance with the provisions of the Companies Act in this regard.
