Section 14(3) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(3)Save as otherwise provided in this Act, the liabilities of the owners or transferees in relation to the Estate in respect of any transaction prior to the appointed day which have not been discharged on or before the appointed day shall be the liabilities of the owners or transferees as the case may be.
