National Iron And Steel Company Limited ( Acquisition And Transfer Of Undertakings ) Act, 1984

Assent of the President first published in the Calcutta Gazette. Extraordinary, dated the 17th November, 1984. An Act to provide for the acquisition and transfer, in the public interest, of the undertakings of the National Iron and Steel Company Limited, and for matters connected therewith or incidental thereto. Whereas the National Iron and Steel Company Limited had been engaged in the manufacture and production of steel castings and rolled materials; And whereas the management of the undertakings of the National Iron and Steel Company Limited had been conducted in the manner highly detrimental to the public interest; And whereas the management of the undertakings of the National Iron and Steel Company Limited was taken over by the Central Government under section 18AA of the Industries (Development and Regulation) Act, 1951; And whereas for the purpose of reconstructing and rehabilitating the undertakings of the National Iron and Steel Company Limited so as to subserve the interests of the general public by the augmentation of production and distribution of the aforesaid articles which are essential to the needs of the general public, it is necessary to acquire the undertakings of the Company; It is hereby enacted as follows:-

Act number

Act 34 of 1984

Year

1984

Enacted on

17-11-1984

In force from

17 November 1984

Jurisdiction

West Bengal State Act

Subjects

Companies And Corporate Law

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Official source: India Code