Section 6(3)(c) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982

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Union of India - Subsection

Section 6(3)(c) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982

(c)no liability incurred by the Amritsar Sugar Mills Company before the Appointed day, for the contravention, in relation to the Amritsar Oil Works, 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 Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982