(6)Where a purchase has been effected under sub-section (1) or sub-section (5), -(a)The undertaking shall vest in the purchaser free from any debts, mortgages or similar obligations of the promoter or attaching to the undertaking:Provided that any such debts, mortgages or similar obligations shall attach to the purchase money in substitution of the undertaking; and(b)save as aforesaid, the licence published under section 10 shall remain in full force and the purchaser shall deemed to be the promoter:Provided that where the State Government elects to purchase, the order under section 1-0 shall, after purchase, in so far as the State Government is concerned, cease to have any further operation.
