Section 4(b) in The Shipping Development Fund Committee (Abolition) Act, 1986
(b)all properties, movable and immovable, including cash balance, reserve funds, instruments and moneys lying to the credit of the Committee and all rights and interests in, or arising out of, such properties as were immediately before the appointed day, in the ownership, possession, power or control of the Committee, and all books of account, registers, records and all other documents of whatever nature relating thereto, shall vest in the Central Government;
