Section 6(2) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
(2)Where the right, title and interest, and the liabilities referred to in sub-section (2) of section 5, of each of the two companies, in relation to their undertakings vest, in two Government companies under sub-section (1), the Government companies shall, on and from the date of such vesting, be deemed to have become, owners in relation to such undertakings, and all the rights and liabilities of the Central Government in relation to such undertakings shall, on and from the date of such vesting, be deemed to have become, the rights and liabilities, respectively, of the Government companies.
