Section 6 in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
6. Central Government or the Government company, not to liable for certain prior liabilities.-
(1)Every liability of the Company in respect of any period prior to the appointed day, shall be the liability of the Company and shall be enforceable against it and not against the Central Government, or where the undertakings of the Company are directed, under section 6, to vest in a Government Company, against such company.(2)For the removal of doubts, it is hereby declared that -(a)save as otherwise expressly provided in this Act, no liability of Company in relation to its undertakings or in relation to any share held by it in a specified company, in respect of any period prior to the appointed day, shall be enforceable against the Central Government, or, where the undertakings of the Company are directed, under section 7, to vest in a Government company against such company;(b)no award, decree or order of any court, tribunal or other authority in relation to the undertakings of the Company, or in relation to any shared held by the Company in specified passed after the appointed day, in respect of any matter, claim or dispute, which arose before that day, shall be enforceable against the Central Government, or where the undertakings of the Company are directed, under section 7, to vest in a Government Company, against Government company;(c)no liability incurred by the Company before the appointed day, for the contravention of any provision of law for the time being in force, shall be enforceable against the Central Government, or, where the undertakings of the Company are directed, under section 7, to vest in a Government company, against such company.
