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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(b) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(b)no award, decree or order of any Court, Tribunal or other authority in relation to the undertaking, passed after the appointed day in respect of any matter, claim or dispute, which arose before that day, shall be enforceable against the Government, or where the undertaking vests in an existing, or a new, Government company against such Government company;