Section 5(1) in S.K.V.A. Co-operative Pharmacy and Stores (Acquisition and Transfer of Undertaking) Act, 1976
(1)Notwithstanding anything contained m sections 3 and 4, the Government may, by order in writing. direct that the undertaking of the Society together With all its properties, assets, liabilities and obligations specified m subsection (1) of section 4 shall, instead of continuing to vest in the Government, vest in the Company either on the date of publication of the direction or on such earlier or later date (not being a date earlier than the appointed day) as may be specified m that direction
