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IRON AND STEEL COMPANIES (AMALGAMATION AND TAKEOVER LAWS) REPEAL ACT, 2000
26 of 2000
August 11, 2000
An Act to repeal the Iron and Steel Companies Amalgamation Act, 1952 and the Indian ; Iron and Steel Company (Taking Over of Management) Act, 1972 Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows :—
1. Received the assent of the President on August 11, 2000 and published in the Gazette of India, Extra., Part II, . Section 1, dated 11th August, 2000, p. 1, No. 33 2. Received the assent of the President on August 11, 2000 and published in the Gazette of India, Extra., Part II, Section 1, dated 11th August, 2000, p. 1, No. 34
SECTION 01: SHORT TITLE
—This Act may be called the Iron and Steel Companies (Amalgamation and Takeover Laws) Repeal Act, 2000.
SECTION 02: REPEAL OF ACTS 79 OF 1952 AND 50 OF 1972
—The Iron and Steel Companies Amalgamation Act, 1952 and the Indian Iron and Steel Company (Taking Over of Management) Act, 1972 are hereby repealed
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