Section 8(3) in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
(3)For the avoidance of doubt, it is hereby declared that the liabilities of each of the two textile Companies, in relation to its undertakings, which have vested in the State Government, shall be met from the amount referred to in sub-section (1) or subsection (2), as the case may be.
