Section 6(3) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(3)For the removal of doubts , it is hereby declared that-(a)save as otherwise expressly provided in this section or in any other section of this Act, no liability, other than the liability specified in sub-section (2) , of the Amritsar Sugar Mills Company in relation to the Amritsar Oil Works in respect of a period prior to the appointed day shall be enforceable against the Central Government or the Government company, as the case may be:(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;(c)no liability incurred by the Amritsar Sugar Mills Company before the Appointed day, for the contravention, in relation to the Amritsar Oil Works, of any provision of law for the time being in force, shall be enforceable against the Central Government or the Government company, as the case may be.
