Section 16(1) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(1)The Central Government or the Cement Corporation as the case may be, shall be entitled to receive up to the specified date to the exclusion of all other persons, any money due to the Company, in relation to its undertakings which have vested in the Central Government or the Cement Corporation. and realised after the appointed day notwithstanding that the realisation pertains to a period prior to the appointed day.
