Section 3 in The India Belting And Cotton Mills Limited (Acquisition And Transfer Of Undertakings) Act, 1992
3. Transfer to, and vesting in, State Government of the undertakings of the Company.
- On the appointed day, the undertakings of the Company, and the right, title and interest of the Company in relation to its undertakings, shall, by virtue of this Act, stand transferred to, and vest in, the State Government.
