Section 6(2)(c) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980

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Union of India - Subsection

Section 6(2)(c) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980

(c)no liability incurred by the Company before the appointed day, for the contravention of any provision of law for the time being in force, shall be enforceable against the Central Government, or, where the undertakings of the Company are directed, under section 7, to vest in a Government company, against such company.

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Union of India - Subsection

Section 6(2)(c) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980