Section 6(1) in The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976
(1)The Central Government shall, within thirty days from the specified [date] [19-11-1976: vide Notification No. S. O. 4392, dated 4-11-1976.], pay, in cash, to the Commissioner, for payment to the shareholders of the Company, -(a)an amount equal to the amount specified in sub-section (1) of section 4; and(b)an amount equal to the amount determined under sub-section (2) of section 4.
