Section 7(1A) in The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976
(1A)[ Every claim preferred under sub-section (1) as it stood before the commencement of the Indian Iron and Steel Company (Acquisition of Shares) Amendment Act, 1981, after the expiry of the period or date specified therein shall be deemed to have been preferred under the said sub-section as amended by the said Amendment Act and shall be dealt with (even if it had been disallowed before such commencement) as if it had been preferred within time.] [Inserted by Section 3, Act 59 of 1981 ]
