Section 17(1) in The Jaora Sugar Mills Tatha Seth Govindram Sugar Mills (Upkramon Ka Arjan Aur Antaran) Adhiniyam, 1984
(1)The State Government or the Government company, as the case may be, shall be entitled to receive, up to the specified date to the exclusion of all other persons, any money due to the Company in relation to its undertakings which have vested in the State Government or the Government company, and realised after the appointed day, notwithstanding that the realisation pertains to a period prior to the appointed day.
