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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3)(a) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(a)save as otherwise expressly provided in this section or in any other section of the Act, no liability, other than the liability specified in sub-section (2), of the lessor or lessee in relation to the mills in respect of any period prior to the appointed day shall be enforceable against the Government, or where the mills is directed under section 8 to vest in the Company, against the Company.