Section 4(5) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(5)Any licence or other instrument granted to the Amritsar Sugar Mills Company in relation to the Amritsar Oil Works which has vested in the Central Government under section 3 at any time before the appointed day and in force immediately before that day shall continued to be in force on and after such day in accordance with its tenor in relation to, and for the purposes of, the Amritsar Oil Works, and on and from the date of vesting of the Amritsar Oil Works, under section 5 in a Government company, that Government company shall be deemed to be substituted in such licence or other instrument as if such licence or other instrument had been granted to that Government company and that Government company shall hold it for the remainder of the period for which the Amritsar Sugar Mills Company to which it was granted would have held it under the terms thereof.
