Infusions ( India ) Limited ( Acquisition Of Shares ) Act, 1985

Assent of the Governor first published in the Calcutta Gazette, Extraordinary, dated the 7th October, 1985. An Act to provide for the acquisition, in the public interest, of certain shares of the Infusions (India) Limited, and for matters connected therewith or incidental thereto. Whereas the Infusions (India) Limited are at present engaged in the manufacture of transfusion fluids which are vital to the needs of general public; And Whereas investment of a large amount is necessary for the maintenance and development of the production of the undertakings of the Company; And Whereas acquisition by the State Government of an effective control over the affairs of the Company is necessary to enable it to make the investment as aforesaid; And Whereas it is expedient in the public interest that certain shares of the Company should be acquired with a view to securing the objectives as aforesaid; It is hereby enacted as follows :-

Act number

Act 22 of 1985

Year

1985

Enacted on

07-10-1985

In force from

7 October 1985

Jurisdiction

West Bengal State Act

Subjects

Companies And Corporate Law

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Official source: India Code