Section 3(5) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(5)Notwithstanding anythingcontained in any other law for the time being in force, no person in force, noperson in respect of whom any contract of management or other arrangement isterminated by reason of the provisions contained in sub–section (3) orwho ceases to hold any office by claim any the provisions contained in sub–section(4), shall be entitled to claim any compensation for the premature terminationof the contract of management or other arrangement or for the loss of office,as the case may be.
