Section 13 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
13. Gratuity, welfare fund and other funds.-
Where any gratuity, welfare fund or other fund has been established by the dissolved company for the benefit of its employees and is in existence immediately before the appointed day, all monies and other assets standing to the credit of or relatable to such gratuity, welfare fund or other fund shall vest in the Steel authority of India.
