Section 9 in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
9. Formation and registration of a new company.-
For the efficient management and administration of the undertaking which will vest in the Central Government under section 3, there shall be formed and registered, before the appointed day, a Government company, with the name "Richardson and Cruddas (1972) Limited", in accordance with the provisions of the Companies Act, 1956 (1 of 1956).
