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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(a) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(a)save as otherwise expressly provided in this Act, no liability of the Company in relation to its undertaking, in respect of any period prior to the appointed day, shall be enforceable against the Government, or where the undertaking vest in an existing, or a new, Government company against such Government company;