Section 7(1)(a) in The Iron And Steel Companies Amalgamation Act, 1952

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Union of India - Subsection

Section 7(1)(a) in The Iron And Steel Companies Amalgamation Act, 1952

(a)if he is the holder of preference shares, as many preference shares in the Iron and Steel Company as are equivalent in number and value to the preference shares held by him in the dissolved company immediately before the appointed day, and

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Union of India - Subsection

Section 7(1)(a) in The Iron And Steel Companies Amalgamation Act, 1952