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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(a) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

(a)save as otherwise expressly provided in this Act, no liability of the Company in relation to its undertakings in respect of any period prior to the 1st day of April, 1983, shall be enforceable against the Central Government, or, where the undertakings of the Company are directed, under section 6 to vest in an existing Government company, or become transferred by virtue of the provisions of section 7, to a new Government company, against such Government company;