Section 5 in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
5. Owner to be liable for certain prior liabilities.
(1)Every liability of the owner of the specified textile undertaking in respect of any period prior to the appointed day, shall be the liability of such owner and shall be enforceable against him and not against the State Government or the Corporation.(2)For the removal of doubt, it is hereby declared that,-(a)save as otherwise expressly provided in this Section or in any other Section of this Act, no liability, in relation to the appointed day shall be enforceable against the State Government or the Corporation;(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.
