Section 6 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
6. Vesting of undertakings a in the Steel Authority of India and dissolution of Bolani Ores Limited.-
On the appointed day-(a)all the undertakings of the Bolani Ores Limited, the shares of which have vested in the Steel Authority of India by virtue of section 5, shall stand transferred to, and shall vest in, the Steel Authority of India;(b)the Bolani Ores Limited shall stand dissolved.
