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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in The India Belting And Cotton Mills Limited (Acquisition And Transfer Of Undertakings) Act, 1992

(2)The State Government may, by order, direct the Company to take over the liability assumed by the State Government under sub-section (I), and, on receipt of such direction, it shall be the duty of the Company to discharge such liability.