Section 6A(3)(a) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984

[Cites 0, Cited by 0] [Section 6A(3)] [Section 6A] [Entire Act]

(a)

(i)the properties and the management shall be deemed to have been vested in the State Government ;

(ii)the State Government shall be deemed to have been substituted in any licence or other instrument in relation to the undertaking ;

(iii)the suit, appeal or other proceeding may be continued, prosecuted or enforced by or against the State Government ;

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