Section 3 — Transfer to, and vesting in, the Central Government of the undertakings of the Company.

The National Company Limited (Acquisition and Transfer of Undertakings) Act, 1980
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 Central Government.

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