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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(3)Save as otherwise provided in this Act, the liabilities of the Company in relation to its undertaking in respect of any transaction prior to the appointed day, which have not been discharged on or before the specified date, shall be the liabilities of that Company.