Section 13(1) in The Esso (Acquisition Of Undertakings In India) Act, 1974
(1)Every contract entered into by Esso for any service, sale or supply in India, and in force immediately before the appointed day, shall, unless terminated, under sub-section (2), within [one year] [ Substituted by Act 40 of 1974, Section 2, for "one hundred and eighty days"] from the appointed day, continue to be of full force and effect against or in favour of the Central Government or the Government company in which the undertakings of Esso in India have vested under this Act.
