Section 5(1) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(1)Notwithstanding anything contained in sections 3 and 4, the Central Government may, if it is satisfied that a Government company is willing to company, or has complied, with such terms and conditions as that Government may think fit to impose, direct, by notification, that the Amritsar Oil Works and the right, title and interest of the Amritsar Sugar Mills Company in relation to the Amritsar Oil Works which have vested in the Central Government under section 3, shall, instead of continuing to vest in the Central Government, vest in that Government company either on the date of the notification or on such earlier or later date (not being a date earlier than the appointed day) as may be specified in the notification.
