Section 5(1) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(1)Every liability of the Company in respect of any period prior to the appointed day, shall be the liability of the Company and shall be enforceable against it and not against the Central Government, or,where the undertakings of the Company are directed under section 6 to vest in the Cement Corporation, against that Corporation.
