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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982

(b)no award, decree or order of any court, tribunal or other authority in relation to the Amritsar Oil Works, passed after the appointed day, in respect of any matter, claim or dispute in relation to nay matter, not being a matter referred to in sub-section (2) which arose before that date shall be enforceable against the Central Government or the Government company, as the case may be;