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Union of India - Section

Section 3 in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976

3. Transfer and vesting in Central Government of the undertakings of the two companies.-

On the appointed day, the undertakings of each of the two companies, and the right, title and interest of each of the two companies in relation to such undertakings, shall stand transferred to, and shall vest absolutely in, the Central Government.