Section 6(3)(c) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984

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Union of India - Subsection

Section 6(3)(c) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984

(c)no liability incurred by the Company before the appointed day, for the contravention, in relation to the Ganesh Flour Mills, of any provision of law for the time being in force, shall be enforceable against the Central Government or the Government company, as the case may be

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Union of India - Subsection

Section 6(3)(c) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984