Section 5(2) in S.K.V.A. Co-operative Pharmacy and Stores (Acquisition and Transfer of Undertaking) Act, 1976
(2)Where an order vesting the undertaking of the Society in the Company is made under sub-section (1), all the rights. liabilities and obligations of the Government in relation to the undertaking of the Society shall, on and from the date of such vesting, be deemed to have become the rights, liabilities and obligations, respectively of the Company
