Section 27(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)Notwithstanding anything contained in any other law for the time being in force, the order referred to in sub-section (2) may provide for all such matters as may be necessary to give effect to the division of any trade of the undertaking or of the undertaking or inter-connected undertakings, including,-(a)the transfer or vesting of property, rights, liabilities or obligations;(b)the adjustment of contracts either by the discharge or reduction of any liability or obligation or otherwise;(c)the creation, allotment, surrender or cancellation of any shares, stocks or securities;(d)the payment of compensation;(e)the formation, or winding up of an undertaking or the amendment of the memorandum and articles of association or any other instruments regulating the business of any undertaking;(f)the extent to which and the circumstances in which provisions of the order affecting an undertaking may be altered by the undertaking and the registration thereof;(g)the continuation, with such changes as may be necessary, of parties to any legal proceeding.
