Section 6(3)(a) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(a) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982

(a)save as otherwise expressly provided in this section or in any other section of this Act, no liability, other than the liability specified in sub-section (2) , of the Amritsar Sugar Mills Company in relation to the Amritsar Oil Works in respect of a period prior to the appointed day shall be enforceable against the Central Government or the Government company, as the case may be:

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Union of India - Subsection

Section 6(3)(a) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982