Section 12(4) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
(4)No mortgage, charge, lien or other incumbrance is relation to the undertakings of the Company or any part thereof shall be binding on the Central Government or the existing, or new, Government company, as the case may be, if such mortgage, charge, lien or other incumbrance was created, at any time during the period in which the authorised persons were and the Central Government or the existing, or new, Government company, as the case may be, is, prevented, by any decree, order or injunction of any court or otherwise, from taking over the management of such undertakings or any part thereof.
