Section 11(5) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
(5)Where -(a)the services of any person employed before the appointed day in the textile undertaking are terminated -(i)under the terms of any contract or service or otherwise, or(ii)under sub-section (3), and(b)such person is entitled to any arrears of salary or wages or any payment for any leave not availed of or other payment not being payment by way of gratuity or compensation for retrenchment, such person may, except to the extent such liability of payment has been discharged by the Government or the Corporation under sub-section (4) of section 7, enforce his claim against the owner of the textile undertaking but not against the Government or the Corporation.Explanation. - In this section, the expression "designated date" means such date as the Government may, in relation to the textile undertaking by notification designate.Chapter - V Commissioner of Payments
