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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2)(b) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986

(b)no liability of the specified textile undertaking or any owner thereof for the contravention, before the appointed day, of any provision of law for the time being in force, shall be enforceable against the State Government or the Corporation.