Section 12(2) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
(2)If, on examination of the accounts referred to in sub-section (1) , any income or other monies is or are found to have been derived by the Company or any other person from such undertakings or any part thereof during the period referred to in that sub-section, or say other monies are found to be payable to the Company, such income of other monies shall be recoverable by the Central Government or the existing, or new, Government company from the company or such other person, as the case may be and from the amount payable under this Act to the Company and the debt due to the Central Government or the existing, or new, Government company, as the case may be, on this account shall rank as an unsecured debt.
