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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980

(2)For the removal of doubts, it is hereby declared that the liabilities of the Company, in relation to its undertakings shall be met, the accordance with the rights and interests of the creditors of the Company, from the amount due to the Company under sub-section (1).