Section 4(3) in The Burmah Shell (Acquisition Of Undertakings In India) Act, 1976
(3)The undertakings referred to in sub-section (1) shall not include the following, namely:--(a)any trade mark, and any right of Burmah Shell to use any trade mark in India, as specified in the First Schedule;(b)all patents and designs registered in India in the name of Burmah Shell;(c)the item described as "Loans in United Kingdom from shareholders and/or their associated companies" in the accounts of Burmah Shell, filed pursuant to section 594 of the Companies Act, 1956, (1 of 1956.) as at 31st day of December, 1974.
