Section 23 in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
23. Disbursement of amounts to the Company.
(1)If out of the monies paid to him in relation to the undertakings owned of the Company, there is a balance left after meeting the liabilities as specified in the Schedule, the Commissioner shall disburse such balance to the company.(2)Where the possession of any machinery, equipment or other property has vested in the Central Government or the existing, or new, Government company under this Act, but such machinery, equipment or other property does not belong to the Company, it shall be lawful for the Central Government, to continue to possess such machinery or equipment or other property on the same terms and conditions under which they were possessed by the Company immediately before the appointed day.
