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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(a) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.

(a)any proceeding taken against the dissolved company before the appointed day shall be deemed to have been taken against the Steel Authority of India and may be continued against the steel Authority of India from the stage at which it stood immediately before the appointed any;