Section 4(6) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(6)All the liabilities and obligations, other than those vested in the State Government under clauses (i) and (iii) of sub-section (1) shall continue to be the liabilities and obligations of the company after the appointed day.Explanation. - All the liabilities and obligations in respect of staff, taxes, provident fund, Employees State Insurance, industrial dispute and all other matters upto the appointed day, shall continue to be liabilities and obligations of the company.
