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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980

(b)no award, decree or order of any court, tribunal or other authority in relation to the undertakings of the Company, or in relation to any shared held by the Company in specified passed after the appointed day, in respect of any matter, claim or dispute, which arose before that day, shall be enforceable against the Central Government, or where the undertakings of the Company are directed, under section 7, to vest in a Government Company, against Government company;