Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.The First Schedule[See sections 2(g), 2(j), 4(5) and 8]
Name of the sick textile undertaking Name of the Owner Amount (in Rupees)
(1) (2) (3)
Kerala Spinners Ltd., Komalapuram, Alappuzha Kerala Spinners Ltd., Komalapuram, Alappuzha 454.67 lakhs
The Second Schedule(See sections 19, 20, 21 and 25)Order of Priorities For The Discharge of Liabilities In Respect of The Sick Textile Undertaking