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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

(a)save as otherwise expressly provided in this section or in any other provision of this Act, no liability, shall be enforceable against the Sate Government or the Corporation, or, where the undertaking is directed under section 6 in any other new Government company, against such new Government company