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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3)(c) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(c)no liability of the sick textile undertaking or any owner thereof for the contravention, before the Company has been declared as a sick company by the Board for Industrial and Financial Reconstruction (BIFR) of any provision of a law for the time being in force, shall be enforceable against the State Government or the State Textile Corporation.