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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The Jaora Sugar Mills Tatha Seth Govindram Sugar Mills (Upkramon Ka Arjan Aur Antaran) Adhiniyam, 1984

(3)Save as otherwise provided in this Act, the liabilities of the Company in respect of any transaction prior to the date of taking over which have not been discharged shall be the liabilities of the owner of the Company.