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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(a) in The Iron And Steel Companies Amalgamation Act, 1952

(a)for the allotting or appropriation by the Iron and Steel Company of any shares, debentures, policies or other like interest in that company which are to be allotted or appropriated under this Act by that company to or from many person;