Section 14(3) in Assam Industrial Infrastructure Development Corporation Act, 1990
(3)All obligations incurred, all contracts entered into and all matters and thinks engaged to be done before the first constitution of the Corporation by, with or for the State Government or Assam Industrial Development Corporation Ltd, Assam Small Industries Development Corporation Ltd and Directorate of Industries for any of the purposes of this Act in respect of any schemes for the development of industrial areas or industrial estate, commercial estate or growth centers entrusted to the Corporation shall be deemed to have been incurred, entered into or engaged to be done by; with or for the Corporation; and accordingly all suits or other legal proceedings instituted or which might have been instituted by or against the State Government or the Assam Industrial Development Corporation, Limited the Assam Small Industries Development Corporation Limited and the Directorate of Industries, as the case may be, may be continued or instituted by or against the Corporation.
