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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(b) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980

(b)any right of a specified company subsisting, immediately before the appointed day, against the Company to receive any payments due from the company.