Section 12 in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
12. Central Government, etc., deemed to be registered in the register of members of companies.-
The Central Government, the Bharat Refractories Limited or the Integral Company, as the case may be, shall be deemed, as from the appointed day, to have been registered in the register of members of the companies concerned as the holder of each share which stands transferred to, and vested in, each of them by virtue of the provisions of section 8, 9, 10 or 11, as the case may be.
