Section 13(4) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(4)Where, under the terms of any contract of service or otherwise, any person whose services become terminated or whose services become transferred to the State Textile Corporation by reason of the provisions of this Act is entitled to any arrears of salary or wages or any payment for any leave not availed of or other payment, not being a payment by way of gratuity or pension, for any period prior to the date of declaration as a sick company by the Board for Industrial and Financial Reconstruction (BIFR) such person may, except to the extent such liability has been taken over by the State Government under section 5, enforce his claim against the owner of the sick textile undertaking but not against the State Government or the State Textile Corporation.
