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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(a) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.

(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;