for example: TATA AIG

  for example: Indian Contract Act

  for example: Ratan Tata

  for example: Negotiable Instruments Act




BURN COMPANY AND INDIAN STANDARD WAGON COMPANY (NATIONALISATION) ACT, 1976


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 TRANSFER AND VESTING IN CENTRAL GOVERNMENT OF THE UNDERTAKINGS OF THE TWO COMPANIES View Judgements
  4 GENERAL EFFECT OF VESTING View Judgements
  5 OWNERS OF THE TWO COMPANIES TO BE LIABLE FOR CERTAIN PRIOR LIABILITIES View Judgements
  6 POWER OF THE CENTRAL GOVERNMENT TO DIRECT VESTING OF THE UNDERTAKINGS OF THE TWO COMPANIES IN A GOVERNMENT COMPANY View Judgements
  7 PAYMENT OF AMOUNT View Judgements
  8 PAYMENT OF FURTHER AMOUNT View Judgements
  9 -n/a- View Judgements
  10 DUTY OF PERSONS IN CHARGE OF MANAGEMENT OF THE UNDERTAKINGS OF THE TWO COMPANIES TO DELIVER ALL ASICTI, ETC View Judgements
  11 ACCOUNTS AND AUDIT View Judgements
  12 EMPLOYMENT OF CERTAIN EMPLOYEES TO CONTINUE View Judgements
  13 PROVIDENT AND OTHER FUNDS View Judgements
  14 APPOINTMENT OF COMMISSIONER OF PAYMMTS View Judgements
  15 PAYMENT BY THE CENTRAL GOVERNMENT TO THE COMMISSIONER View Judgements
  16 CERTAIN POWERS OF THE CENTRAL GOVERNMENT OR GOVERNMENT COMPANY View Judgements
  17 CLAIMS TO BE MADE TO THE COMMISSIONER View Judgements
  18 PRIORITY OF CLAIMS View Judgements
  19 EXAMINATION OF CLAIMS View Judgements
  20 ADMISSION OR REJECTION OF CLAIMS View Judgements
  21 DISBURSEMENT OF MONEY BY COMMISSIONER TO CLAIMANTS View Judgements
  22 DISBURSEMENTS OF AMOUNTS TO THE TWO COMPANIES View Judgements
  23 UNDISBURSED OR UNCLAIMED AMOUNT TO BE DEPOSITED WITH THE GENERAL REVENUE ACCOUNT View Judgements
  24 ASSUMPTION OF LIABILITY View Judgements
  25 ACT TO HAVE OVERRIDING EFFECT View Judgements
  26 CONTRACTS TO CEASE TO HAVE EFFECT UNLESS RATIFIED BY THE CENTRAL GOVERNMENT OR GOVERNMENT COMPANY View Judgements
  27 PENALTIES View Judgements
  28 OFFENCES BY COMPANIES View Judgements
  29 PROTECTION OF ACTION TAKEN IN GOOD FAITH View Judgements
  30 DELEGATION OF POWERS View Judgements
  31 POWER TO MAKE RULES View Judgements
  32 POWER TO REMOVE DIFFICULTIES View Judgements
  33 DECLARATION AS TO THE POLICY OF THE STATE View Judgements
  34 REPEAL AND SAVING View Judgements
  SCHEDULE I
  SCHEDULE II



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon