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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2)(b) in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986

(b)no liability of the owner incurred before the appointed day, for the contravention of any provision of law for the time being in force, shall be enforceable against the State Government or the Corporation.