Section 26(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(2)The Government may, by order, direct the existing, or new, Government company in which the undertaking become vested by virtue of any direction made under sub-section (1) of section 6 or declaration made under sub-section (1) of section 7, to take over the liability assumed by the Government under subsection (1) and, on receipt of such direction, it shall be the duty of such existing, or new, Government company, to discharge such liability.
