Section 5 in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
5. Tea companies to be liable for certain prior liabilities.
Subject to the other provisions of this Act, every liability, other than the liability specified in sub-section (1) of section 24, of a tea company in respect of any period prior to the appointed day, shall be the liability of that company and shall be enforceable against it and not against the Tea Trading Corporation.
