Section 10(4) in The Burmah Shell (Acquisition Of Undertakings In India) Act, 1976
(4)Where all the moneys and other assets belonging to an existing trust are transferred to and vested in the Central Government or the Government company under this section, the trustees of such trust shall, as from the date of such vesting, stand discharged from the trust except as respects things done or omitted to be done before the date of such vesting.
