Section 5(2) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984
(2)Any liability in respect of materials supplied to the undertaking or of loans advanced to it or of any other nature, arising out of the transactions entered into by the Corporation after the management of the undertaking had been taken over by the Central Government shall, on and from the appointed day, be the liability of the Corporation, and shall, if it has remained undischarged on the appointed day, be discharged by the Corporation.
