Section 11 in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
11. Transfer of shares held by Central Government to Integral Company.-
On the appointed day, all the shares held by the Central Government in the share capital of the Indian Iron and Steel Company Limited (a company under the Companies Act having its registered office at Calcutta in the State of West Bengal) shall stand transferred to, and vest in, the Integral Company.
