Section 3 in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
3. Undertaking of the old company to vest in the Central Government.-
On the appointed day, the undertaking of the old company shall stand transferred to, and vest in, the Central Government, and that Government shall, immediately thereafter, provide, by notification, for the transfer to, and vesting in, of such undertaking in the new company.
