Section 4(1) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
(1)For the transfer to, and vesting in, the Central government under section 3 of the shares held by the Company in the Bolani Ores Limited, the Central Government shall, within thirty days from the appointed day, pay to the Company in cash an amount of forty-nine thousand five hundred rupees.
