The Bolani Ores Ltd. (Acquisition of Shares) and Miscellaneous Provisions Act, 1978

[Act No. 42 of 1978]

[8th December, 1978.]

Contents
Title	The Bolani Ores Ltd. (Acquisition of Shares) and Miscellaneous Provisions Act, 1978
Sections	Chaptericulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Acquisition and Transfer of Shares of Bolani Ores Ltd.
3.	Vesting in the Central Government of the shares held by the Company
4.	Payment of amount to the Company
5.	Allocation of shares to the Steel Authority of India
Chapter III	Vesting of Undertakings in The Steel Authority of India and Dissolution of Bolani Ores Ltd.
6.	Vesting of undertakings in the Steel Authority of India and dissolution of Bolani Ores Ltd
7.	Undertaking meaning of
Chapter IV	Provisions Relating to Officers and Employees
8.	Provisions relating to officers and other employees of dissolved company
9.	Provisions relating to directors
10.	Provision relating to auditors
11.	Directors, etc., not entitled to compensation
12.	Provident fund
13.	Gratuity, welfare fund and other funds
Chapter V	Financial Provisions
14.	Provisions with respect to income-tax and surtax
15.	Taxes, fees and other charges not payable
Chapter VI	Miscellaneous
16.	Duty to deliver possession of properties, etc
17.	Penalties
18.	Offences by companies
19.	Protection of action taken in good faith
20.	Cognizance of offences
21.	Saving of contracts, etc
22.	Saving of legal proceedings
23.	Board of Directors of the Steel Authority of India to adopt accounts of dissolved company
24.	Transfer of documents relating to the dissolved company
25.	Power to remove difficulties
26.	Act to override the provisions of other laws
27.	Power to amend memorandum and articles of association
28.	Power to make rules