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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978

(4)Any order made by the Central Government under this section may include a direction for the issue or cancellation of appropriate number of shares so as to give effect to the provisions of this Act.