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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2)(b) in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986

(b)no liability of the sick textile undertaking or any owner thereof for the contravention, before the appointed day, of any provision of law for the time being in force, shall be enforceable against the State Government or the Corporation.