Section 6(1) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(1)Notwithstanding anything contained in sections 4 and 5, and subject to the provisions of section 7, the Government may, if they are satisfied that an existing Government company is willing to comply, or has complied, with such terms and conditions as the Government may think fit to impose, direct, by notification, that the undertaking, and the right, title and interest of the company in relation to the undertaking which has vested in the Government, under section 4 shall, instead of continuing to vest in the Government, vest in that existing Government company either on the date of publication of the notification or on such earlier or later date (not being a date earlier than the appointed day) as may be specified in the notification.
