Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986

(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.First Schedule[See Sections 2 (1) (i), 2 (1) (K), 7, 13 (1) and 20 (3)]
Sr. No. Name of the undertaking Name of the owner Amount
(1) (2) (3) (4)
1 The Marsden Spining and Manufacturing Co. Ltd., Ahmedabad. The Marsden Spinning and Manufacturing Co. Ltd., Ahmedabad. 32,21,000/-
2 The Monogram Mills Co. Limited, Ahmedabad. The Monogram Mills Co. Limited, Ahmedabad. 52,97,000/-
3 The Bhalakia Mills Co. Ltd., Ahmedabad. The Bhalakia Mills Co. Ltd., Ahmedabad. 1,58,82,000/-
4 The New Swadeshi Mills and Shri Manjushri Textiles ofAhmedabad. The New Swadeshi Mills Ltd., Ahmedabad. 7,34,00,000/-
5 The Silver Cotton Mills Co. Ltd., Ahmedabad. The Silver Cotton Mills Co. Ltd., Ahmedabad. 94,33,000/-
6 M/s. Manekchowk and Ahmedabad Mfg. Co. Ltd., Ahmedabad. M/s. Manekchowk Cotton Mfg. Co. Ltd., Ahmedabad. 82,30,000/-
7 The Ahmedabad Cotton Mfg. Co. Ltd., (Units I and II)Ahmedabad. The Ahmedabad Cotton Mfg. Co. Ltd., Ahmedabad. 3,08,40,000/-
8 Abhay Mills Ltd., Ahmedabad. Abhay Mills Ltd., Ahmedabad. 1,25,90,000/-
9 The Tarun Commercial Mills Ltd., Ahmedabad. The Tarun Commercial Mills Ltd., Ahmedabad. 1,45,94,000/-
10 The Sarangpur Cotton Mfg. Co. Ltd., Ahmedabad. [The Sarangpur Cotton Mfg. Co. Ltd, Ahmedabad.] [Substituted for 'Shri Ambica Mills Ltd., Ahmedabad' by Gujarat 20 of 1986, dated 3rd September 1986] 4,37,73,000/-
Second Schedule(See Section 7 (4), 16 and 18)Order of Priorities for the Discharge of Liabilities in Respect of The Textile UndertakingsCategory I.-
(i)[ All dues including gratuity of employees in the specified textile undertaking; [Substituted for 'All dues including gratuity of employees in the specified textile undertaking' by Gujarat 20 of 1986, dated 3rd September 1986]
(ii)Arrears relating to contributions towards Provident Fund and contributions under the Employees' State Insurance Act, 1948 payable by the owner.]
Category II.-[Arrears of Excise Duty, Sales Tax, dues relating to electricity and dues of a local authority.] [Substituted for 'Arrears relating to contributions towards Provident Fund and contributions under the Employees' State Insurance Act, 1948, payable by the owner; arrears of excise duty, sales-tax, dues relating to electricity and dues of a local authority' by Gujarat 20 of 1986, dated 3rd September 1986]Category III.-Secured creditiors including banks and institutions.Category IV -
(i)Sundry creditors.
(ii)Other liabilities.