Section 3 in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
3. Transfer to, and vesting in, Central Government of the undertakings of the company.-
On the appointed day, the undertakings of the Company, and all right, title and interest of the Company in relation to its undertaking shall, by virtue of this Act, stand transferred to, and vest in, the Central Government.
