Section 3 — Transfer to, and vesting in, the Central Government of the undertakings of the two companies.
The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
On the appointed day, the undertakings of each of the two companies, and the right, title and interest of each of the two companies in relation to its undertakings, shall, by virtue of the Act, stand transferred to, and shall vest in, the Central Government.Open in Lexace · Ask the AI about this section