(2)[The order aforesaid may provide for the continuation by or against the transferee company of any legal proceedings pending by or against any transferor company and may also] [ Substituted by Act 35 of 1985, Section 3, for " The order aforesaid may" (w.e.f. 24.5.1985).] contain such consequential, incidental and supplemental provisions as may, in the opinion of the Central Government, be necessary to give effect to the amalgamation.
