Section 12(4) in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
(4)Where, under the terms of any contract of service or otherwise, any person whose services are liable to be terminated or whose services are liable to be transferred to the Corporation by reason of the provisions of this Act is entitled to any arrears of salary or wages or any payment for any leave not availed of or of other payment, not being payment by way of gratuity or pension, such person may except to the extent such liability of payment as has been taken over by the State Government or the Corporation under sub-section (2) of section 7 enforce his claim against the owner of the sick textile undertaking but not against the State Government or the Corporation.
