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State of Kerala - Section

Section 35 in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

35. Repeal and Saving.

(1)The Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Ordinance, 2010 (9 of 2010) is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.The First Schedule[See sections 2(g), 2(j), 4(5) and 8]
Name of the sick textile undertaking Name of the Owner Amount (in Rupees)
(1) (2) (3)
Kerala Spinners Ltd., Komalapuram, Alappuzha Kerala Spinners Ltd., Komalapuram, Alappuzha 454.67 lakhs
The Second Schedule(See sections 19, 20, 21 and 25)Order of Priorities For The Discharge of Liabilities In Respect of The Sick Textile Undertaking