Section 5(3) in Bengal Chemical And Pharmaceutical Works Limited (Acquisition And Transfer of Undertakings) Act, 1980
(3)For the removal of doubts, it is hereby declared that -(a)save as otherwise expressly provided in this Act, no liability of Company in relation to its undertakings in respect of any period prior to the 1st of April, 1979, shall be enforceable against the Central Government, or, where the undertakings of the Company are directed, under section 6, vest in an existing, or become transferred by virtue of the provisions of section 7, to a new, Government company, against such Government company;(b)no award, decree or order of any court, tribunal or other authority in relation to the undertakings of the Company, passed on or after the appointed day, in respect of any matter, claim or dispute, which arose before the 1st day of April, 1979, shall be enforceable against the Central Government, or where the undertakings of the Company are directed, under section 6, to vest in an existing Government Company, or become transferred, by virtue of the provisions of section 7, to a new Government company, against such Government company;(c)no liability incurred by the Company before the 1st day of April, 1979, for the contravention of any provision of law for the time being in force, shall be enforceable against the Central Government, or, where the undertakings of the Company are directed, under section 6, to vest in an existing, Government company, or become transferred, by virtue of the provisions of section 7, to a new Government company, against such Government company.
