Section 22 — Taxes, fees and other charges not payable.

The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
For the removal of doubts, it is hereby declared that no taxes, duties, fees or other charges of whatever nature (including registration charges), shall be payable in respect of any transfer of shares or transfer of any undertakings or transfer of any immovable property under the provisions of this Act.

Official Hindi (PDF) ↗

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