Section 5 — Transfer and vesting of Kiriburu Iron Ore Mines, etc., in Integral Company.

The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
On the appointed day, the undertakings of the following transferred units shall stand transferred to, and vest in, the Integral Company, namely:-- (a) Kiriburu Iron Ore Mines, a unit of the National Mineral Development Corporation Limited, and (b) Meghahatuburu Iron Ore Project, a unit of the National Mineral Development Corporation Limited.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.