Section 5 in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.
5. Allocation of shares to the Steel authority of India.-
(1)All the shares held by the Company in the Bolani Ores Limited which have vested in the Central Government by virtue of section 3 shall, immediately after they have so vested, stand transferred to, and shall vest in, the steel authority of India.(2)The amount paid by the Central Government for the shares which stand transferred tom, and vested in, the Steel authority of India under sub-section (1) shall be deemed to the contribution by the central Government to the equity capital of the steel Authority of India and the Steel authority of India shall issue (if necessary, after amending its memorandum and articles of association) to the Central Government forty-nine fully paid-up shares of the face value of one thousand rupees each and pay to that Government five hundred rupees in cash.
