Section 6(2) in The Alcock Ashdown Company Limited (Acquisition Of Undertakings) Act,1973
(2)So much of the obligation of the company under sub-section (1) as relates to the properties and assets of the company in the possession, custody or control of the Receiver shall be discharged by him and so much of that obligation as relates to the properties and assets in the possession, custody or control of the Official Liquidator shall be discharged by the Official Liquidator.
