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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3)(b) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984

(b)no award, decree or order of any Court, tribunal or other authority in relation to the undertaking passed on or after the appointed day, in respect of any matter, claim or dispute, not being a matter, claim or dispute in relation to any matter referred to in sub-section (2), which arose before that day, shall be enforceable against the State Government or the Corporation or, where the undertaking is directed under section 6 to vest in any other new Government company, against such new Government company ;