Section 8(4) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(4)Where any shares in a company stand forfeited to the Government under this sub-section, then, the company shall, notwithstanding anything contained in the Companies Act, 1956 (1 of 1956), or the articles of association the company, forthwith register the Government as the transferee of such shares.
