Section 8(6) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(6)Without prejudice to the provisions of sub-section (5), the Corporation may send to the prescribed authority a certificate containing particulars of any outstanding due referred to in that sub-section in so far as they relate to persons who were employed as aforesaid before the appointed day and who on and from that day become employees of the Corporation under Section 16.
