Section 6(1) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(1)Every liability, other than the liability specified under sub-section (2) , of the Amritsar Sugar Mills Company in relation to the Amritsar Oil Works in respect of any period prior to the appointed day shall be the liability of the Amritsar Sugar Mills Company and shall be enforceable against it and not against the Central Government company, against the Government company.
