Section 17(1) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(1)The Government or the existing, or new, Government company, as the case may be, shall be entitled to receive up to the specified date to the exclusion of all other persons, any money due to the Company in relation to its undertaking which has vested in the Government or such Government company, and realised after the appointed day, notwithstanding that the realisation pertains to a period prior to the appointed day.
