Section 24(2) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
(2)The Registrar of Companies, New Delhi, on receipt of the documents relating to the dissolved company shall add those documents to the file maintained by him in relation tot he steel authority of India, and shall consolidate the files relating to the dissolved company and the steel Authority of India and the documents filed by the dissolved company shall, for the purposes of the companies act, be deemed to a have been filed by the steel authority of India in relation to the business of the undertakings of the dissolved company which had transferred to and vested in the steel authority of India by virtue of section 6.
