Section 3(3) in British India Corporation Limited (Acquisition of Shares) Act, 1981
(3)All the shares which have vested in the central government under sub-section (1), shall by force of such vesting, be freed and discharged of all trusted,liabilities, obligations, mortgages,charges, liens and other encumbrances affecting them, and any attachments, injunction or any decree or order of the court, tribunal or other authority restricting the use of such shares in any manner, shall be deemed to have been withdrawn.
