Section 8 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
8. Company to be liable for certain prior liabilities.
(1)Every liability of the Company in respect of any period prior to the appointed day, shall be the liability of that Company and shall be enforceable against it, and not against the Government or where the undertaking vests in an existing, or a new, Government company, against such Government company.(2)For the removal of doubts, it is hereby declared that-(a)save as otherwise expressly provided in this Act, no liability of the Company in relation to its undertaking, in respect of any period prior to the appointed day, shall be enforceable against the Government, or where the undertaking vest in an existing, or a new, Government company against such Government company;(b)no award, decree or order of any Court, Tribunal or other authority in relation to the undertaking, passed after the appointed day in respect of any matter, claim or dispute, which arose before that day, shall be enforceable against the Government, or where the undertaking vests in an existing, or a new, Government company against such Government company;(c)no liability incurred by the Company before the appointed day for the contravention of any provision of any law for the time being in force shall be enforceable against the Government, or where the undertaking vest in an existing, or a new, Government company against such Government company.
