Section 5(2) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(2)Where the right, title and interest in relation to the Amritsar Oil Works vest in a Government company under sub-section (1) , the Government company shall, on and from the date of such vesting, be deemed to have become the owner of the Amritsar Oil Works and all the rights and liabilities of the Central Government in relation to Amritsar Oil Works shall, on and from the date so such vesting, be deemed to have been the rights and liabilities, respectively, of the Government company.
