Section 7(3) in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971
(3)For the avoidance of doubts, it is hereby declared that the compensation referred to in sub-section (1) represents the realisable value of the assets of the undertaking, which has vested in the Central Government under section 3, and the liabilities of the undertaking shall be met from the said amount of compensation.
