Section 8(3) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(3)Subject to the provisions of sub-section (1), the Government shall, after the claims of secured creditors are satisfied, be entitled to deduct from the compensation payable to the fleet operator an amount equal to the amount required to discharge the liabilities referred to under sub-sections (1) and (2) or obligation of whatever kind (including liability in respect of provident or superannuation fund or any other fund subsisting with the fleet operator on the notified date) in relation to persons who have become the employees of the corporation or company under sub-section (3) of section 15.
