Section 8E in The Alcock Ashdown Company Limited (Acquisition Of Undertakings) Act,1973
8E. Saving of contracts, etc. [ Inserted by Act 38 of 1988, Section 3.]
All contracts, deeds, bonds, agreements and other instruments of whatever nature to which the Central Government is a party in relation to the Bhavnagar unit vested in the State Government under section 8A subsisting or having effect immediately before the date of vesting of the said unit in the State Government shall, as from that day, be of full force and effect against, or in the State Government and may be enforced fully and effectual if, instead of the Central Government, the State Government been a party thereto.
