Section 14(2)(b) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.

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Union of India - Subsection

Section 14(2)(b) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.

(b)any proceeding which could have been taken against the dissolved company, if the dissolution had not taken place, may be taken against the Steel Authority of India; and

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Union of India - Subsection

Section 14(2)(b) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.