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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3)(b) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(b)no award, decree or order of any court, tribunal or other authority in relation to this sick textile undertaking passed after the appointed day in respect of any matter, claim or dispute, in relation to any matter not referred to in sub-section (2) which arose before that day, shall be enforceable against the State Government or the State Textile Corporation;