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

State of Karnataka - Subsection

Section 6(3)(c) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(c)No liability incurred by the lessor or lessee before the appointed day for the contravention of any provisions of law for the time being in force shall be enforceable against the Government or where the mills is directed under section 8 to vest in the Company, against the Company.