Section 7(5) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(5)All the liabilities and obligations, other than those vesting in the State Government under sub-sections (1) and (3) shall continue to be the liabilities and obligations of the licensee, after the vesting date.Explanation. - All liabilities and obligations in respect of staff, taxes including income-tax and wealth-tax, provident fund, gratuity, Employees' State Insurance, industrial disputes and all other matters, up to and including the vesting date, shall continue to be the liabilities and obligations of the licensee after the vesting date.
