Section 6 in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
6. State Textile Corporation to form subsidiary corporations.
(1)The State Textile Corporation may, if it considers necessary to do so, form subsidiary corporations under the Companies Act, 1956 (Central Act 1 of 1956), and register them under that Act.(2)The State Textile Corporation may, by order in writing, transfer the sick textile undertaking or part thereof to a subsidiary textile corporation and any such transfer shall be subject to such terms and conditions as may be specified in the said order.(3)The Subsidiary Textile Corporation shall, on and from the date of such transfer, be deemed to be substituted in the licence or other instrument referred to in sub-section (3) of section 4 in place of the State Textile Corporation as if such licence or other instrument had been granted to the Subsidiary Textile Corporation, and shall hold such licence or other instrument for the remainder of the period for which the State Textile Corporation would have held such licence or other instrument.(4)On the transfer to a Subsidiary Textile Corporation of the sick textile undertaking or any part thereof, the liabilities required to be discharged, by the State Textile Corporation under sub-section (2) of section 5 shall, in so far as they relate to the sick textile undertaking or part thereof so transferred to the Subsidiary Textile Corporation, be discharged, on and from the date of such transfer, by the Subsidiary Textile Corporation as and when any such liability is required to be discharged.(5)Save as otherwise expressly provided in this Act, references in this Act to the State Textile Corporation shall in respect of the sick textile undertaking or any part thereof which is transferred to a Subsidiary Textile Corporation, be construed as references to the Subsidiary Textile Corporation.
