Section 4(3) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
(3)For the removal of doubts, it is hereby declared that the provisions of sub-sections (1) and (2) shall not be deemed to affect,-(a)any right of a specified company subsisting, immediately before the appointed day, against the Company has not paid or credited to the specified company the whole or any part of the value of the share held by it, or any other ground whatsoever; or(b)any right of a specified company subsisting, immediately before the appointed day, against the Company to receive any payments due from the company.
